Section 10 in The Bengal Cruelty to Animals Act, 1869
10. Power to extend Act.
- It shall be lawful for the [State] [Substituted by the Adaptation of Laws Order.] Government [* * *] ['Of Bengal' repealed by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] by an order published in the [Official Gazette] [Substituted by the Adaptation of Laws Order for the word 'Calcutta Gazette'.], to extend this Act to any city town, station, bazar, cantonment, village, district or portion of a district, to be mentioned and defined in such order and from time to time by any order published, as aforesaid, to revoke, vary, amend or alter any such order.
