Section 259(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)In the case of an illegitimate child, no person shall, as father of such child, be required to give information concerning the birth of such child and the Registrar shall not enter in the register maintained by him, the name of any person as father of the child except of the joint request of the mother and of the person acknowledging himself to be the father of such child, and such person shall in such case sign the register together with the mother.
