Section 238 in The Gujarat Municipalities Act, 1963
238. Cattle trespass Act to cease to apply.
- In every municipal borough the provisions of the Cattle-trespass Act, 1871 (I of 1871), shall cease to apply with effect on and from the date of the commencement of this Act:Provided that-(a)nothing in this section shall affect the liability of any person to any penalty under any law so ceasing to be in force;(b)any appointment, notification, order or rule made or issued under any such law in respect of any cattle pounds within the limits of such municipal borough shall, so far as it is not inconsistent with the provisions of this Act, be deemed to have been made or issued under thisAct and continue in force until superseded by any notification, order or rule made under this Act:(c)any cattle pound established in the municipal ;borough under the Act so ceasing to apply shall be deemed to be vested in the municipality of the municipal borough and shall be maintained in accordance with the provisions of this Act.
