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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of West Bengal - Subsection

Section 195(1) in The Howrah Municipal Corporation Act, 1980

(1)The Corporation may own, purchase or take on lease any land or building for the purpose of establishing municipal market or slaughter-house or stock-yard or improving any existing municipal market, slaughter-house or stock-yard and make provision for their maintenance.