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Union of India - Section
Section 11 in The Cattle-Trespass Act, 1871
11. [] [As to the application of Section 11 to forests, see the Indian Forest Act, 1927 (17 of 1927), Section 70; to railways see the Indian Railways Act, 1890 (9 of 1890), Section 125(4).] Cattle damaging public roads, canals and embankments.
- Persons in charge of public roads, pleasure-grounds, plantations, canals, drainage-works, embankments and the like and officers of police, may seize or cause to be seized any cattle doing damage to such roads, grounds, plantations, canals, drainage-works, embankments and the like, or the sides or slopes of such roads, canals, drainage-works or embankments or found straying thereon, and shall [send them or cause them to be sent within twenty-four hours] [Substituted by Act 1 of 1891, Section 4, for "take them without unnecessary delay".] to the nearest pound.| [Andhra Pradesh].- In its application to the State of Andhra Pradesh, in Section 11, after the words Plantations, add aerodromes at both places; and after the words or found straying thereon, insert or within the premises of such aerodromes Andhra Pradesh Act 30 of 1961, Section 2 (w.e.f. 21-9-1961).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 11, after the words and the like, insert officers and servants of the local authorities.C.P. and Berar Act 12 of 1935, Section 3 (w.e.f. 30-3-1935) and Madhya Pradesh Act 23 of 1958, Section 3 and Sch. |