Section 2 in The Karnataka Cattle Trespass Act, 1966
2. Definitions.-
In this Act, unless the context otherwise requires ,-(a)"cattle" includes elephants, camels, buffaloes, horses, mares, geldings, ponies, colts, fillies, mules, asses, pigs, rams, ewes, sheep, lambs, goats and kids;(b)"District Magistrate" means the Deputy Commissioner of the district exercising the powers of a District Magistrate;(c)"local authority" means a Municipal Corporation, Municipal Council, Notified Area Committee, Sanitary Board, Cantonment Board or Village or Town Panchayat for the time being invested by law with the control and administration of any matters within a specified local area;(d)"local fund" means any fund under the control or management of a local authority;(e)"notification" means a notification published in the official Gazette;(f)"officer of police" includes a police patel and a member of the village police ;(g)"prescribed" means prescribed by rules made under this Act.
