Section 3 in Bombay Live-Stock Improvement Act, 1933
3. Definitions. - In this Act, unless there is anything repugnant in the subject or context,-
(1)"Cow" includes a heifer;(2)[*******](3)"Licence" means a licence granted under section 6;(4)"Live-Stock officer" means an officer or person appointed or invested with powers under section 4;[(4A) "Panchayat Samiti", means a Panchayat Samiti constituted under section 57 of the Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961;](5)"Prescribed" with its grammatical variations, means prescribed by rules;(6)"Rules" means rules made under section 23;[(7) "Village" means-(a)as respects the Bombay area of the State of Maharashtra, a village as defined in the Bombay Land Revenue Code, 1879;(b)as respects the Vidarbha region of the State of Maharashtra, a village as defined in the Madhya Pradesh Land Revenue Code, 1954; and(c)as respects the Hyderabad area of the State of Maharashtra, a village as defined in the Hyderabad Land Revenue Act;(7A)"Zilia Parishad" means a Zilla Parishad constituted under section 9 of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961; and](8)"A person is said to keep a bull," if such person owns the bull or has the bull in his possession or custody.[4. Live stock Officer. - The State Government may, by notification in the Official Gazette, appoint any officer [or person] to be a live-stock officer and assign to such officer [or person] such powers and duties under this Act, as it may deem fit.]
