Section 3(4) in Bombay Live-Stock Improvement Act, 1933
(4)"Live-Stock officer" means an officer or person appointed or invested with powers under section 4;[(4A) "Panchayat Samiti", means a Panchayat Samiti constituted under section 57 of the Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961;]
