Section 400 in The Mumbai Municipal Corporation Act, 1888
400. Municipal markets and slaughter houses may be closed.
- The Commissioner may, with the sanction of the corporation and of [the [State] [The words the Provincial Government were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], at any time, close any municipal market or slaughter house; and the premises occupied for any market or slaughter house so closed may be disposed of as the property of the corporation.
