Section 399(2) in The Mumbai Municipal Corporation Act, 1888
(2)Municipal slaughter houses may be situate within or, with the sanction of [the [State] [The words the Provincial Government were substituted for the word Government by the Adaptation of Indian Laws Order in Council.] Government] without [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).].
