Section 527 in Greater Hyderabad Municipal Corporation Act, 1955
527. Closure and disposal of markets and Slaughter Houses.
- The Commissioner may where the Municipal market and slaughter-houses are situate within the city, with the sanction of the Corporation, and where it is situated without the city, with the sanction of the Government at any time, close such market or slaughter-house, and may dispose the premises so closed, subject to the sanction of the Corporation, where the property is of the Corporation.
