Section 328 in The Gujarat Provincial Municipal Corporations Act, 1949
328. Provisions of new municipal markets and slaughter-houses.
(1)The Commissioner, when authorised by the Corporation in this behalf, may construct, purchase, take on lease or otherwise acquire any building or land for the purpose of establishing a municipal market or a municipal slaughter-house or stock-yard or of extending or improving any existing municipal market or slaughter-house, and may from time to time build and maintain such municipal markets, slaughter-houses and stockyards and such stalls, shops, sheds, pens and other buildings or conveniences for the use of the persons carrying on trade or business in, or frequenting, such municipal markets, slaughter-houses or stock-yards, and provide and maintain in such municipal markets such buildings, places, machines, weights, scales and measures for weighing and measuring goods sold therein as he shall think fit.(2)Municipal slaughter-houses and stock-yards may be situated within or, with the sanction of the [State] [This word was substituted for tire word 'Provincial' by the adaptation of Laws, Order, 1950.] Government, without the City.
