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State of West Bengal - Section

Section 451 in The Calcutta Municipal Corporation Act, 1980

451. Appointment of Chief Registrar and Registrars. -

(1)The Chief Municipal Health Officer shall be the Chief Registrar of all births and deaths occurring in Calcutta.
(2)The Municipal Commissioner shall, for the purposes of this Chapter, appoint such number of persons to be Registrars of births and deaths as he deems necessary and define the respective areas with shall be under the charge of such Registrars.