Section 263 in Meghalaya Municipal Act, 1973

[Cites 0, Cited by 0] [Entire Act]

State of Meghalaya - Section

Section 263 in Meghalaya Municipal Act, 1973

263. Registration of births and deaths.

- A Municipal Board, when required by the State Government, shall provide for the registration of births and deaths within its limits in accordance with the provisions of the Assam Births and Death Registration Act, 1935 (Act II of 1935).Industrial Undertaking

Legal Document View

Unlock Advanced Research with PRISMAI

State of Meghalaya - Section

Section 263 in Meghalaya Municipal Act, 1973

263. Registration of births and deaths.