Section 24(9) in Bombay Live-Stock Improvement Act, 1933
(9)Jategaon.Now, therefore, in exercise of the powers conferred by clause (c) of section 2 of the said Act, the Government of Bombay hereby directs that the said provisions shall come into force in the said villages with effect from the 30th April, 1958.G. N., A. & F. D., No. LVS. 1458/105722-(B)-D, dated 3rd February, 1959 (B. G., Part I-P.D.S., pages 172) - Whereas by Government Notification in the Agriculture and Forests Department No. LVS. 1458/105722(A)-D, dated the 3rd February 1959, issued under clause (b) section 2 of the Bombay Live-stock Improvement Act, 1933 (Bombay XXII of 1933), the remaining provisions of the said Act have been extended to the villages of mentioned below in Sholapur District:-
