Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 309 in Gauhati Municipal Corporation Act, 1971

309. What to be deemed municipal markets and slaughterhouses.

- All markets and slaughterhouses, which belong to or are maintained by the Corporation shall be called "Municipal Markets" or "Municipal Slaughter-houses". All other markets and slaughterhouses shall be deemed to be private.