Bill Summary

The Registration of Births and Deaths (Amendment) Bill, 2026

The Registration of Births and Deaths (Amendment) Bill, 2026 was introduced in the Lok Sabha on July 29, 2026. It seeks to amend the Registration of Births and Deaths Act, 1969.

Registration after one year of occurrence: Under the Act, an order is required to register a birth or death for which information is given to the Registrar after one year of its occurrence. Such an order may be issued by: (i) a district magistrate, (ii) a sub divisional magistrate, or (iii) an executive magistrate authorised by the district magistrate. The order may be issued after verifying the correctness and on the payment of a prescribed fee. The Bill instead provides that for a delay of more than two years, the order may be issued only by a Judicial Magistrate of the First Class.

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