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[Cites 0, Cited by 0] [Section 106AQ] [Entire Act]

State of Uttarakhand - Subsection

Section 106AQ(1) in Uttarakhand Panchayati Raj Act, 2016

(1)The Kshettra Panchayat may with the approval of the District Magistrate, fix premises in a controlled rural area for the slaughter of animals, or animals of any specified description for sale, and may, with the like approval, grant and withdraw licences for the use of such premises.