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Union of India - Section
Section 5 in The Cattle-Trespass Act, 1871
5. Control of pounds. Rates of charge for feeding impounded cattle.
- The pounds shall be under the control of the Magistrate of the District; and he shall fix, and may from time to time alter, the rates of charge for feeding and watering impounded cattle.| [Tamil Nadu].- In its application to the State of Tamil Nadu, in Section 5, for the words Magistrate of the District, substitute District Collector Madras Act 20 of 1957, Section 2 (w.e.f. 11-12-1957) read with Madras Act 23 of 1960, Section 3 and Sch. I. |