Obtain
Death Certificate: Mizoram
Importance
of Death Certificate
·
To
obtained heirship certificate.
·
For
claim of family pension, insurance etc and any other benefit which may be
derived from the deceased person.
In
every village/ locality there are Registrars of Births & Deaths. With the
local Registrar of Births & Deaths one can be registered at the place of
birth/ death as mentioned below :
·
Every
birth or death must be reported within 21 days from the date of the event, free
of cost, at the place of occurrence.
·
After
21 days but within 30 days from the date of occurrence, one can be registered
by the permission of the Registrar, Births & Deaths, with a fee of Rs 2/-
(Rupees Two) only.
·
After
one month but within 1 year from the date of occurrence one can apply (on a
plain paper) for registration permission from the Addl Chief Registrar of
Births & Deaths and Directo,r Economics & Statistics, and should be
registered at the place of occurrence with a fee of Rs 5/- (Ruppes five) only.
·
After
one year or more, one can apply for registration permission from the
Magistrate, Ist Class, in a prescribed form which is mentioned below and shall
be registered at the place of occurrence with a fee of Rs10/- (Rupees Ten)
only.
Procedure
for obtaining Death Certificate:
·
The
application form can be obtained from the DC office counter during office hours
at Rs. 5/-.
·
Verification
by the respective local Registrar of Births and Deaths.
·
Submission
to the judicial branch, DC office Complex, in all 8 Districts of Mizoram.
Death Certificate
