271. Slaughter-houses etc. beyond municipal limits.
- It shall be lawful for the Municipality, with the sanction of such officer as may be appointed or authorized by the State Government in this behalf, to establish slaughter-houses or places for the disposal of carcasses of animals beyond the limits of the Municipality, and all provisions of this Act and of bye-laws in force thereunder relating to such places within municipal limits shall have full force therein, as if such places were within the municipal limits.
