Section 456 in The Mumbai Municipal Corporation Act, 1888
456. Delivery of blank schedules and returns.
- Each enumerator or other subordinate officer appointed under the last preceding section shall, agreeably to his instructions leave at such building or place or residence, within his district, four days at least before the time appointed for the collection of the completed returns or census, a blank schedule or return, of such form and containing such particulars as [the Central Government] [The words 'the Central Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] may approve, to be duly filled up and signed by the owner, tenant or principal occupant of the said building or place of residence.
