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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 56(1) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(1)A Panchayat may construct and provide a place or places for use as a public slaughter house in its area on such lands which may vest in it after adopting a resolution and inviting objections thereto from the inhabitants of its area.