Section 254(1) in Tamil Nadu District Municipalities Act, 1920
(1)The municipal council shall provide a sufficient number of places for use as municipal slaughter-houses and may charge rents and fees for their use [at such rates as it may think fit.] [These words were added by section 18(i) of the Madras District Municipalities (Third Amendment) Act, 1942 (Madras Act XXXVIII of 1942), re-enacted permanently with specified modification by section 3 of, and the Schedule to the Tamil Nadu Re-enacting (No. III) 1948 (Tamil Nadu Act IX of 1948).]
