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[Cites 0, Cited by 0] [Section 303] [Entire Act]

State of Tamilnadu - Subsection

Section 303(1) in Chennai City Municipal Corporation Act, 1919

(1)The council shall determine whether the establishment of new private markets for the sale of or for the purpose of exposing for sale animals intended for human food or any article of human food shall be permitted in the city or any specified part of the city.