Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Andhra Pradesh - Section Section 117 in Andhra Pradesh Panchayat Raj Act, 1994 117. Public slaughter houses. - Subject to such rules as may be prescribed, every Gram Panchayat may provide places for use as public slaughter houses and charge rents and fees for their use.
