Section 327 in Chennai City Municipal Corporation Act, 1919
327. Compulsory registration of vital statistics.
(1)The corporation shall register all births and deaths occurring in the city.(2)[Information of births and deaths shall be given and their registration] [Substituted for the words 'Such registration' by section 163 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] shall be made and enforced in the prescribed manner.
