The Assam Births and Deaths Registration (Amendment) Act, 1936

ASSAM AC T V OF  1936
T H E  AS SA M B IR T H S A N D DE AT HS  
R E G IS T R A T IO N  (A M EN D M EN T)  
AC T, 1 9 3 6 .
[Publishe d in the Assam Gaz ette of the 9th Dece mbe r, 193 6.] 
An
1
Ac t to amend the  Assam Bi rt hs  an d De ath s  
Re gi str ati on  Act , 1 9 3 5  (A ct I I  o f 1 93 5} .
P re a m b le . Whebea s it is exp edi ent  to ame nd th e Assam a« *  ii 
Birth s and Dea ths Re gis tra tio n Act, 19 35  ;
I t  is here by enac ted as follow s :— 
shor t title. 1. This Act  may be calle d th e Assa m Bi rth s
and  De ath s Re gis tra tio n ( Am end men t) Act ,
19 36
o f
Amendment of 2 . (i ) In  secti ons 2,  3, 5, 8 and 12  of the  
e ,0 ”  V ’i n ' Assam Bi rth s and Dea ths Re gis tra tio n Ac t, 19 35
1 2 , is,'i «*n d  (he rei naf ter  refe rre d to as the  prin cipa l A ct ), for 
the  words “ Ma gis tra te of the  d is tr ic t”  whe r­
eve r the y occur, the words “ Di str ict  M ag ist rat e” 
shall be su bs tit ut ed .
( i i ) In  secti ons 8 and 13  of the  prin cipa l Act , 
for the word “ Ma gis tra te ” the  words  “  Di str ic t 
M ag ist rat e ” shall be sub sti tut ed .
In  sec tion  1 3  of the  prin cipa l Act,  the  
word s “  as if such place were a di st ri ct  ” shall be 
del ete d.
The Magiftrata  
may  dep ute  
subord I n a t  •  
Magistrat e te  
discharge hie  
fooo tio oi.
(tv} For  secti on 16  of the  prin cip al Ac t, the  
follow ing shall be su bs titu ted  :—
“ The  D is tri ct  M ag ist rat e may  dep ute  any 
sub ord ina te Ma gis tra te, to exe rcise  the  
powe rs and to perfo rm the  du tie s vest ed 
in him by th is  Ac t wi thi n the  di str ic t or 
any pa rt ther eof  ” •
(v j In  secti ons 4,  6, 9,  10  and 14  of  th e prin ci­
pal Ac t, for  the  word “ d is tr ic t”  wh ere ver  it 
occurs, the  word  “ circ le”  shall  be sub sti tut ed .
Price— En glish :  2< /.] [In dian  : anna 1.
A. G . P . (Leg.) No. 167—1, 200— 7-1-193 7,

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