Section 237 in Siliguri Municipal Corporation Act, 1990
237. Power of Corporation to provide and maintain municipal markets, slaughter-houses and stock-yards.
(1)The Corporation may own, purchase or take on lease any land or building for the purpose of establishing municipal market or slaughter-house or stock-yard or improving an existing municipal market, slaughter-house or stock-yard and make provision for such maintenance. .(2)The Corporation may after giving general, notice close any municipal market or slaughter-house or stock-yard or any portion thereof and the premises occupied for any municipal market, slaughter-house or stock-yard or any portion thereof so closed shall be vacated by the occupants in accordance with such notice.
