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Bombay Presidency - Section

Section 329 in The Bombay Provincial Municipal Corporations Act, 1949

329. Municipal markets, slaughter-houses and stock-yards may be closed. - The Commissioner may, with the sanction of the Corporation, at any time, close any municipal market or slaughter-house or stock-yard or any portion thereof and the premises occupied for any market or slaughter-house or stock-yard or any portion thereof so closed may be disposed of as the property of the Corporation.