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[Cites 0, Cited by 0] [Section 324(1)] [Section 324] [Entire Act]

State of Karnataka - Subsection

Section 324(1)(a) in Karnataka Municipalities Act, 1964

(a)for the regulation and inspection of markets, all public places used for the sale of articles, and slaughter houses and all places used by or for animals which are for sale or hire or the produce of which is sold, and for the proper and clean conduct of business therein, for regulating the sale of fruits, flowers and vegetables, or meat, fish, eggs and animals in the municipal markets or other specified places, and for fixing the rents and other charges to be levied for the use of any of them which belong to the municipal council;