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[Cites 0, Cited by 0] [Section 349] [Entire Act]

State of Tamilnadu - Subsection

Section 349(14) in Chennai City Municipal Corporation Act, 1919

(14)
(a)for the control and supervision of slaughter-houses and of places used for skinning and cutting up carcasses;
(b)for the control and supervision of the methods of slaughtering;
(c)for the control and supervision of butchers carrying on business in the city or at any slaughter-house without the city provided or licensed by the corporation;