Section 453 in Kolkata Municipal Corporation Act, 1980
453. [ Registers to be maintained. (1) Subject to the provision of the Registration of Births and Deaths Act, 1969, or the rules made thereunder, the Corporation shall cause necessary registers and books to be maintained for entering the data relating to births and deaths.
(2)On an application from a person interested, the Registrar, as specified in sub-section (2) of section 451, shall issue an extract from any entry in a register, free of charge, if the event is registered within stipulated period as specified in section 457. If the registration is not, completed within the specified period of registration, it shall be done under section 13 of the Registration of Births and Deaths Act, 1969.] [Substituted by section 17, ibid, w.e.f. 23.3.2001.].
