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[Cites 0, Cited by 0] [Section 286] [Entire Act]

State of Tamilnadu - Subsection

Section 286(2) in Tamil Nadu District Municipalities Act, 1920

(2)[Information of births and deaths shall be given and their] [These words were substituted for the word 'Such' by section 119 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] registration shall be made and enforced in the prescribed manner.Dangerous Diseases