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State of Telangana - Section

Section 98 in Telangana District Boards Act, 1955

98. Power to regulate slaughter of animals for sale.

- The Board may fix places or premises-
(a)for keeping animal or animals of any specified description which are to be sold for purposes of slaughter;
(b)for the slaughter of such animals; and
(c)for the sale of the flesh of such animals; and may grant and withdraw licences for the use of such places or premises.