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Union of India - Section
Section 4 in The Cattle-Trespass Act, 1871
4. Establishment of pounds.
- Pounds shall be established at such places as the Magistrate of the District, subject to the general control of the [State Government] [Substituted by A.O 1950, for "Provincial Government".], from time to time directs.The village by which every pound is to be used shall be determined by the Magistrate of the District.| [Gujarat].- Same as that in Maharashtra.Bombay Act 8 of 1958, read with Section 87 of Act 11 of 1960.[Maharashtra].- In its application to the State of Maharashtra, in Section 4, for the words State Government substitute Commissioner. Bombay Act 8 of 1958, Section 3 and Sch. and Maharashtra Adaptation of Laws Order, 1961.[Tamil Nadu].- In its application to the State of Tamil Nadu, in Section 4, for the words Magistrate of the District substitute District Collector.Madras Act 20 of 1957, Section 2 (w.e.f. 11-12-1957) read with Madras Act 23 of 1960, Section 3 and Sch. I. |