Section 44 in The Administator-General's (United Provinces) Rules, 1929
44. Certain officer and authorities to report death, etc., to the District Magistrate.
- Every officer or local authority, upon whom or which the duty of registering deaths has been imposed by or under any law, shall, upon receiving information of the death of any person to whom the Administrator-Generals Act applies, report the fact of such death without delay to the District Magistrate together with the following particulars as far as they may be known to him or it:(a)the amount and nature of the assets left by the deceased ;(b)whether or not the deceased left a will, and, if so, in whose custody it is, and(c)the names and addresses of the surviving next-of-kin of the deceased.
