Section 3 in Telangana Registrar General of Births, Deaths and Marriages Act, 1953
3. Indexes to be kept at the general Registry Office.
- The Registrar General of Births, Deaths and Marriages shall cause indexes of all certified copies of entries in registers sent to his office under sub-section (2) of section 2 or under the Special Marriage Act (3 of 1872), the Indian Christian Marriage Act, 1872 or the Parsi Marriage and Divorce Act, 1936 to be made and kept in his office in the prescribed form.
