Section 450 in The Mumbai Municipal Corporation Act, 1888
450. Medical practitioner who attended a deceased person to certify the cause of his death.
(1)In the case of a person who has been attended in his last illness by a duly qualified medical practitioner, that practitioner shall sign and forward to the Commissioner a certificate of the cause of such person's death, in the form of Schedule P, or in such other form as shall from time to time be prescribed by the Commissioner in this behalf, and the cause of death as stated in such certificate shall be entered in the register, together with the name of the certifying medical practitioner.(2)The Commissioner shall provide printed forms of the said certificates, and any duly qualified medical practitioner resident in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] shall be supplied, on application, with such forms, free of charge.
