Legal Document View

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
[Cites 0, Cited by 0] [Section 272(1)] [Section 272] [Entire Act]

State of Maharashtra - Subsection

Section 272(1)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)charge such stallages, rents or fees as may from time to time be fixed by it in this behalf -
(i)for the occupation or use of any stall, shop, stand, shed, pen or space in a municipal market or municipal slaughter-house;
(ii)for the right to expose articles for sale in a municipal market;
(iii)for the use of machines, weights, scales and measures provided for in any municipal market; and
(iv)for the right to slaughter animals in any municipal slaughter-house and for the feeding and watering of such animals before they are ready for slaughter; or