Section 286 in Tamil Nadu District Municipalities Act, 1920
286. Compulsory registration of vital statistics.
(1)The municipal council shall register all births and deaths occurring in the municipality.(2)[Information of births and deaths shall be given and their] [These words were substituted for the word 'Such' by section 119 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] registration shall be made and enforced in the prescribed manner.Dangerous Diseases
