Section 451(2) in Kolkata Municipal Corporation Act, 1980
(2)The Municipal Commissioner shall, for the purposes of this Chapter, appoint Registrar of births and deaths for each Borough as he deems necessary, and define the respective areas which shall be under the-charge of such Registrar.] [Substituted by section 15 of the Calcutta Municipal Corporation (Amendment) Act, 2001, (West Bengal Act VIII of 2001), w.e.f. 23.3.2001.]
