Section 24 in The Maharashtra Live-Stock Improvement Act, 1933
24. Power of State Government to apply the provisions of this Act to buffalo-bulls.—
The State Government may, be notification in the Official Gazette, direct that all or any of the provisions of this Act which shall have been extended to any village under section 2 shall apply to buffalo-bulls in such village from the date specified in such notification and thereupon the references to bulls and cows in the provisions of this Act so applied shall be construed as references to buffalo-bulls and buffalo-cows respectively and this Act shall apply accordingly.
