Section 210 in The Gujarat Municipalities Act, 1963
210. Slaughter houses, etc., beyond, municipal limits.
- It shall be lawful for a municipality with the sanction of the Development Commissioner or, if authorised by him, of the Collector to establish slaughter-houses or places for the disposal of carcasses of animals beyond the limits of the municipal borough and all provisions of this Act and of by-laws in force thereunder relating to such slaughter-houses or places within municipal borough; shall have full force in slaughter-houses or places established under this section, as if they were within the municipal borough.
