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State of Madhya Pradesh - Section

Section 5 in Copies of records Etc. Rules

5.

The Chief Municipal Officer shall grant-
(a)copies of the following certificates to the families of deceased Indian Military personnel, when such certificates are required in connection with the Investigation of their family pension claims :-
(i)death certificate;
(ii)birth certificate;
(iii)age certificate; and
(b)copies of the Municipal records to the Police Department, Excise Department or to any Court of Law when they are required in connection with any Judicial proceedings or investigation of any case;
without charging any fee.