[Cites 0, Cited by 4]
[Entire Act]
Union of India - Section
Section 29 in The Cattle-Trespass Act, 1871
29. Saving of right to sue for compensation.
- Nothing herein contained prohibits any person whose crops or other produce of land have been damaged by trespass of cattle from suing for compensation in any competent Court.| [Gujarat].- Same as that of Maharashtra.Bombay Act 13 of 1959 and Gujarat Adaptation of Laws (8th Amendment) Order, 1961.[Maharashtra].- In its application to the State of Maharashtra, for Section 29, substitute the following section, namely:29. Saving of right to sue for compensation.- Nothing herein contained prohibits any person whose property, crops or other produce of land have been damaged or to whom any hurt or injury or obstruction has been caused by trespass of cattle from suing for compensation in any competent Court.Bombay Act 13 of 1959, Section 10 (w.e.f. 19-3-1959) and Maharashtra Adaptation of Laws Order 1961.[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 29, for the words whose crops or other produce of land have been damaged, substitute whose property, crops or other produce of land have been damaged or to whom any hurt or injury or obstruction has been caused.C.P. and Berar Act 12 of 1935, Section 4 (w.e.f. 30-3-1935) and Madhya Pradesh Act 23 of 1958, Section 3 and Sch. |