[Cites 0, Cited by 6]
[Section 2]
[Entire Act]
Union of India - Subsection
Section 2(1) in Indian Forest Act, 1927
| [Uttar Pradesh].- In its application to the State of Uttar Pradesh, for Cl. (1), substitute (1) authorised officer means an officer authorised under sub-section (1) of section 52-A;(1-A) cattle includes elephants, camels, buffaloes, horses, mares, geldings, ponies, colts, fillies, mules, asses, pigs, rams, ewes, sheep, lambs, goats and kids;U.P. Act 1 of 2001, Section 2 (w.e.f. 16-4-2001). |