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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(1)(b) in Telangana Registrar General of Births, Deaths and Marriages Act, 1953

(b)shall appoint to the charge of that office an officer to be called the Registrar General of Births, Deaths and Marriages for [the area] [Substituted for the words 'the State of Hyderabad' by the Andhra Pradesh Adaptation of Laws Order, 1957.] to which this Act extends.