Section 3 in The Tamil Nadu Cattle-Disease Act, 1866
3. Establishment of hospital-pounds.
- Whenever this Act shall have been applied as above provided, to any district, or part of a district, hospital-pounds shall be established in such places as the Magistrate of the district, [or, in the City of [Chennai] [Inserted by Madras Act I of 1879, section 1.] [the Commissioner of the Corporation] [These words were substituted for the words 'the President of the Municipal Commission' by section 3 of the Madras Cattle-disease (Amendment) Act, 1921 (Madras Act III of 1921).] shall determine, and keepers shall be appointed to such pounds by the said Magistrate [or Commissioner, as the case may be.] [These words were added by section 3(1) of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1961 (Tamil Nadu Act XIV of 1951).]The village or villages by which every hospital-pound is to be used shall be determined and notified by the Magistrate.
