Section 114 in The Bihar and Orissa Local Self-Government Act, 1885
114. [ Registration of births and deaths. [Substituted for the original Section 114 by the Bengal Act 5 of 1908.]
- A Union Committee shall, if required to do so by the Magistrate of the district, provide for the registration [births and deaths] within the Union, and shall submit such returns thereof as the said Magistrate may direct.]
