Obtain
Death Certificate: Andhra Pradesh
Eligibility
Any
citizen or any foreigner's legal heir, the death of whose relative takes place
in the State
Concerned
Authority
The
local bodies - Municipalities in the urban and the Mandal Revenue Office in the
rural areas of the state
Procedure
Once
a death occurs, the family member should reach the local body, the Municipality
or the Mandal Revenue Office and apply for the certificate in a Death Report
Statutory form (Form 4) on any working day.
Necessary
Documents/Papers
The
application is to be made in the prescribed format with a legal certificate.
Then it will be verified & the certificate will be issued.
Fee
It
varies from local body to local body and is at the discretion of the local
body.
Proforma for Death Report
Medical Certificate of Cause of Death for Non Institutional Deaths
Medical Certificate of Cause of Death
Andhra Pradesh Death Certificate Verification Form
