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Union of India - Section
Section 20 in The Cattle-Trespass Act, 1871
20. Power to make complaints.
- Any person whose cattle have been seized under this Act, or, having been so seized, have been detained in contravention of this Act, may, at any time within ten days from the date of the seizure, make a complaint to the Magistrate of the District or any Magistrate authorised to receive and try charges without reference by the Magistrate of the District.| [Haryana].- Same as that of Punjab.Punjab Act 25 of 1964, Section 2 and Sch. and Central Act 31 of 1966, Section 88 (w.e.f. 1-11-1966).[Punjab and Chandigarh].- In its application to the State of Punjab and Union Territory of Chandigarh, in Section 20, for the words, a Magistrate of the District or any Magistrate authorised to receive and try charges without reference by the Magistrate of the District, substitute the Chief Judicial Magistrate or any other Judicial Magistrate authorised to receive and try charges without reference by the Chief Judicial Magistrate.Punjab Act 25 of 1964, Section 2 and Sch. (w.e.f. 2-10-1964) and Central Act 31 of 1966, Section 88 (w.e.f. 1-11-1966). |