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[Cites 0, Cited by 0] [Section 276] [Entire Act]

State of Chattisgarh - Subsection

Section 276(2) in The Chhattisgarh Municipalities Act, 1961

(2)It shall be the duty of the head of the family in which death has occurred or the occupier of the house or any neighbour to give information within 8 days of such death either in person or in writing to the Chief Municipal Officer, with such particulars as are required for the registration of the death.