Section 264 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
264. Correction of errors in registers.
(1)Any clerical error which may at any time be discovered in a register of births or in a register of deaths, may be corrected by the Registrar.(2)An error of fact or substance in any such register may be corrected by the Registrar by an entry in the margin, without any alteration of the original entry, upon production to the Registrar by the person requiring the error to be corrected, of a declaration on oath setting forth the nature of the error and the true facts of the case made before a Magistrate by two persons required by this act to give an intimation concerning the birth or death with reference to which the error has been made or, in default of such person, by two creditable persons having knowledge of the case, and certified by such Magistrate to have been made in his presence:Provided that, if as a result of any inquest or trial, the cause of death is found to be different from that recorded in the register of deaths, the Registrar shall amend the register so as to record the cause as established at the inquest or trial.(3)The declaration shall be in such form as may be prescribed by by-laws made in this behalf.(4)Except as aforesaid, no alteration shall be made in any such register.
