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[Cites 0, Cited by 0] [Section 306(14)] [Section 306] [Entire Act]

State of Tamilnadu - Subsection

Section 306(14)(c) in Tamil Nadu District Municipalities Act, 1920

(c)for the control and supervision of butchers carrying on business in the municipality or at any slaughter-house without the municipality [provided by the municipal council or licensed by the executive authority, as the case may be] [These words wee substituted for the words 'provided or licensed by the municipal council' by section 24 of the Tamil Nadu District Municipalities (Third Amendment) Act, 1942 (Tamil Nadu Act XXXVIII of 1942), re-enacted permanently with specified modification by section 3 of and the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).];