Section 307 in West Bengal Municipal Corporation Act, 2006
307. Power to provide and maintain municipal market, slaughterhouse and stockyard.
(1)The Corporation may own, purchase or take on lease any land or building for the purpose of establishing municipal market or municipal slaughterhouse or municipal stockyard or improving an existing municipal market, municipal slaughterhouse or stockyard, and make provisions for maintenance of such municipal market, municipal slaughterhouse or municipal stockyard.(2)The Corporation may, after giving general notice, close any municipal market or municipal slaughterhouse or municipal stockyard or any portion thereof, and the premises occupied for any municipal market or municipal slaughterhouse or municipal stockyard or any portion thereof, so closed, shall be vacated by the occupants thereof in accordance with such notice.
