Section 63(12) in The Gujarat Provincial Municipal Corporations Act, 1949
(12)the construction or acquisition and maintenance of public markets and slaughter-houses [and tunneries] [These words were added by Gujarat 16 of 1993, Section 14(2).] and the regulation of all markets and slaughter-houses [and tunneries] [These words were added by Gujarat 16 of 1993, Section 14(2).];
