LexSection 26 — Exceptional provision for registration of certain births and deaths.
The Births, Deaths and Marriages Registration Act, 1886
Notwithstanding anything in section 19, the 1 [State Government] may make rules 2 authorising Registrars of Births and Deaths, on conditions and in circumstances to be specified in the rules, to register births and deaths occurring outside the local areas or classes for which they are appointed.Open in Lexace · Ask the AI about this section