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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 56(2) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(2)A Panchayat may charge fees for the use for the public slaughter house constructed and provided by it :Provided the Panchayat has enclosed it by a wall at least 6 feet high and has provided other amenities such as sheds, water and other sanitary arrangements.