Section 453(2) in Kolkata Municipal Corporation Act, 1980
(2)On an application from a person interested, the Registrar, as specified in sub-section (2) of section 451, shall issue an extract from any entry in a register, free of charge, if the event is registered within stipulated period as specified in section 457. If the registration is not, completed within the specified period of registration, it shall be done under section 13 of the Registration of Births and Deaths Act, 1969.] [Substituted by section 17, ibid, w.e.f. 23.3.2001.].
