Section 426(4) in Kolkata Municipal Corporation Act, 1980
(4)Subject to the order of the Mayor-in-Council, the Municipal Commissioner may, after giving a general notice, close any municipal market or slaughter-house or stockyard or any portion thereof on the date specified in the notice; and the premises occupied for any municipal market, slaughter-house or stockyard or any portion thereof so closed may be disposed of as the property of the Corporation.
