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Union of India - Section
Section 28 in The Cattle-Trespass Act, 1871
28. Application of fines recovered under section 25, 26 or 27.
- All fines recovered under section 25, section 26 or section 27 may be appropriated in whole or in part as compensation for loss or damage proved to the satisfaction of the convicting Magistrate.| [Uttar Pradesh].- See under section 26. |
| [Gujarat].- Same as that of Maharashtra. Bombay Act 34 of 1950, and Gujarat Adaptation of Laws (8th Amendment) Order, 1961.[Maharashtra].- In its application to the State of Maharashtra, after Section 28, insert the following section, namely:28-A. Offence under section 26 to be cognizable.- The offence under section 26 shall be cognizable.Bombay Act 34 of 1950, Section 2. |