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Union of India - Act

The Cattle Trespass (Amendment) Act, 1921

UNION OF INDIA
India

The Cattle Trespass (Amendment) Act, 1921

Act 17 of 1921

  • Published on 1 January 1921
  • Commenced on 1 January 1921
  • [This is the version of this document from 1 January 1921.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Cattle- trespass Act, 1871.

1. Short title and commencement.

(1)This Act may be called the Cattle- trespass (Amendment) Act, 1921 .
(2)This section shall come into force at once.
(3)The rest of the Act shall come into force in any part of India except the territories which, immediately before the 1st November, 1956 , were comprised in Part B States] on such date as the State Government may, by notification in the Official Gazette, appoint.

2. Substitution of new section for section 12, Act I of 1871 .

For section 12 of the Cattle- trespass Act, 1871 , (1 of 1871 .) the following section shall be substituted, namely:-- [ See page 10 supra.]

3. [ Repeal.] Rep. by the Repealing Act, 1927 (12 of 1927 ), s. 2 and Sch.

1. This Act has been declared to be in force in--

(1)Madras Presidency, from 1st April, 1938, see Fort St. George Gazette, 1928, Pt. I, p. 488;
(2)Bombay Presidency (excluding the town of Bombay), from 1st May, 1924, see Bombay Govt. Gazette, 1924, Pt. I, p. 654;
(3)Bengal Presidency (except the town of Calcutta), from 1st April, 1928, see Calcutta Gazette, 1928, Pt. I, p. 455;
(4)Punjab, from 28th April, 1922, see Punjab Gazette, 1922, Pt. I, p. 401;
(5)B. and O., from 1st October, 1923, see B. and O. Gazette, 1923, Pt. II, p. 1264; Santhal Parganas under the Santhal Parganas Settlement Regulation (3 of 1872 ), s. 3 (3) (a), see ibid., 1922, Pt. II, p. 271;
(6)C. P., from 1st May, 1922, see C. P. Gazette, 1922, Pt. III, p. 351;
(7)Delhi, from 10th December, 1925, see Gazette of India, 1925, Pt. II- A, p. 397;
(8)Coorg, from 22nd August, 1935, see Coorg Gazette, 1938, Pt. I, p. 39; and
(9)Andaman and Nicobar Islands, see the Chief Commissioner' s Notification No. 2 of 1938, dated 20th January, 1938. 2 Subs. by the Adaptation of Laws (No. 3) Order, 1956, for" in any Part A State or Part C State or part thereof".