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Bombay Presidency - Section

Section 24 in Bombay Live-Stock Improvement Act, 1933

24. Power of [State] Government to apply the provisions of this Act to buffalo-bulls. - [The [State] Government] may, by notification in the [Official Gazette], direct that all or any of the provisions of this Act which shall have been extended to any village under section 2 shall apply to buffalo-bulls in such village from the date specified in such notification and thereupon the references to bulls and cows in the provisions of this Act so applied shall be construed as references to buffalo-bulls and buffalo-cows respectively and this Act shall apply accordingly.

[24A. Validation of Acts of Director of Animal Husbandry and Veterinary Science. - Notwithstanding anything contained in this Act, all things done by or on behalf of the Director of Animal Husbandry and Veterinary Science purporting to act in exercise of the powers conferred on the Director of Agriculture under this Act before the date on which the Bombay Live-stock Improvement (Amendment) Act, 1950, came into force, shall be deemed to be and always to have been validly done as required by or under this Act and shall not be deemed to be invalid or called in question merely on the ground that such thing was done by on behalf of the said Director of Animal Husbandry and Veterinary Science before the said date.][25 . Repeal of M.P. Act XX of 1950 and saving.On the commencement of the Bombay Live-stock Improvement (Extension and Amendment) Act, 1962, the Madhya Pradesh Live-stock Improvement Act, 1950, in its application to the Vidarbha region of the State of Maharashtra, shall stand repealed:Provided that, such repeal shall not affect, -(a)the previous operation of the Act so repealed;(b)any right, obligation or liability acquired, accrued or incurred under the Act so repealed;(c)any penalty or punishment incurred in respect of any offence committed against the Act so repealed; or(d)any investigation, legal proceeding or remedy in respect of any such right, obligation or liability, penalty or punishment as aforesaid,and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty or punishment may be imposed as if the Bombay Live-stock Improvement (Extension and Amendment) Act, 1962, had not been passed.]NotificationsG.N., A. & F. D., No. LVS 1254-D(a), dated 19th July, 1954 (B. G., part I, pages 2319) - Whereas a written application has been made under sub-clause (ii) of clause (b) of section 2 of the Bombay Live-stock Improvement Act, 1933 (Bombay XXII of 1933), by the Director of Agriculture, Bombay State, with the previous concurrence of the District Local Board, Sholapur, that the provisions of sections 3 to 25 (both inclusive) of the said Act, should be extended to the village of the Sholapur District specified in the schedule appended hereto;Now, therefore, in exercise of the powers conferred by clauses (b) and (c) of section 2 of the said Act, the Government of Bombay is pleased to direct that the said provisions of sections 3 to 25 (both inclusive) shall extend to and shall come into force in the said villages with effect from and on 19th July 1954.Schedule
District Taluka Villages
Sholapur Sangola Mahim.Waki.Dandachiwadi.
G.N., A. & F. D., No. LVS 1254-D(a), dated 23rd September, 1954 (B. G., part I, pages 3121) - Whereas a written application has been made under sub-clause (ii) of clause (b) of section 2 of the Bombay Live-stock Improvement Act, 1933 (Bombay XXII of 1933), by the Director of Agriculture, Bombay State, with the previous concurrence of the District Local Board, East Khandesh, that the remaining provisions of the said Act should be extended to the village of the East Khandesh District specified in the schedule appended hereto;Now, therefore, in exercise of the powers conferred by clause (b) of section 2 of the said Act, the Government of Bombay hereby directs that the provisions of sections 3 to 25 (both inclusive) of the said Act shall extend to the said villages.Schedule
District Taluka Villages
East Khandesh Jalgaon Chincholi.Kusumbe.
GM., A. & F. D., No. LVS. 1255-65778-D(a), dated 9th August, 1955 (B. G., Part I, pages 4239) - Whereas a written application has been made under sub-clause (ii) of clause (b) of section 2 of the Bombay Live-stock Improvement Act, 1933 (Bombay XXII of 1933), by the Director of Agriculture, Bombay State, with the previous concurrence of the District Local Board, Sholapur, that the remaining provisions of the said Act should be extended to the villages of the Sholapur District specified in the schedule appended hereto;Now, therefore, in exercise of the powers conferred by clause (b) of section 2 of the said Act, the Government of Bombay hereby directs that the said provisions shall extend to the said villages.Schedule
District Taluka Villages
Sholapur Sangola Hal-Dahiwadi.ShivaneGiagavan.
Sholapur Malshiras Kolegaon.
G.N., A. & F. D., No. LVS. 1256/70877(a)-D, dated 17th July, 1956 (B. G., Part IV-B, pages 894) - Whereas a written application has been made under sub-clause (ii) of clause (b) of section 2 of the Bombay Live-stock Improvement Act, 1933 (Bombay XXII of 1933), by the Director of Agriculture, Bombay State, with the previous concurrence of the District Local Board, Ahmednagar, that the remaining provisions of the said Act should be extended to the town of Kopargaon in Ahmednagar District;Now, therefore, in exercise of the powers conferred by clause (b) of section 2 of the said Act, the Government of Bombay hereby directs that the said provisions shall extend to the said town.G.N., A. & F. D., No. LVS. 1256/77019(a)-D, dated 10th August, 1956 (B.G., Part I, pages 7033) - Whereas a written application has been made under sub-clause (ii) of clause (b) of section 2 of the Bombay Live-stock Improvement Act, 1933 (Bombay XXII of 1933), by the Director of Agriculture, Bombay State, with the previous concurrence of the District Local Board, Ahmednagar, that the remaining provisions of the said Act should be extended to the villages in Ahmednagar District specified in the schedule appended hereto;Now, therefore, in exercise of the powers conferred by clause (b) of section 2 of the said Act, the Government of Bombay hereby directs that the said provisions shall extend to the said villages.Schedule
District Taluka Villages
Ahmednagar Akola Muthalane.Samsherpur.Tahakari.KellRumbhasodi.Kornbhalane.Ekedara.Bitaka.Padoshi.Tirade.Mhalungi.Sawargaonpat.Nimaral.Takaii.Digambara.PimpalgaonN. K.Dhokari.UnchakhadakKrd.Mehenduri.Nilawande.Mhaledevi.Babhulwandi.Sherankhel.Sangawi.Khiravre.
G.N., A. & F. D., No. LVS. 1258-20723-(A)-D, dated 18th February, 1958 (B.G., Part I-A. D.S., pages 85) - Whereas a written application has been made under sub-clause (ii) of clause (b) of section 2 of the Bombay Live-stock Improvement Act, 1933 (Bombay XXII of 1933), by the Director of Agriculture, Bombay State, with the previous concurrence of the District Local Board, 3algaon, that the remaining provisions of the said Act should be extended to the villages in East Khandesh District specified in the schedule appended hereto;Now, therefore, in exercise of the powers conferred by clause (b) of section 2 of the said Act, the Government of Bombay hereby directs that the said provisions shall extend to the said villages.Schedule
District Taluka Village
(1) (2) (3)
East Khandesh Yawal Shirsad, Virawali, Sangavi and Chinchale.
G.N., A. & F. D., No. LVS. 1258/23686-(A)-D, dated 30th April, 1958 (B.G., Part IV-B, pages 373) - Whereas a written application has been made under clause (ii) of clause (b) of section 2 of the Bombay Live-stock Improvement Act, 1933 (Bombay XXII of 1933), by the Director of Animal Husbandry, Bombay State, with the previous concurrence of the President, District Local Board of Nasik, that the remaining provisions of the said Act should be extended to the villages in Nasik District specified in the schedule appended hereto;Now, therefore, in exercise of the powers conferred by clause (b) of section 2 of the said Act, the Government of Bombay hereby directs that the said provisions should extend to the said villages.Schedule
District Taluka Villages
Nasik IgatpuriIgatpuriNasikNasikNasikNasikNasikNasikNasik (1) Belgaon (Kurne).(2) Gonde.(3)Vilholi.(4) Rajur.(5) Satpur.(6) Pimpalgaon(Bahula).(7) Mahirawani.(8) Talegaon.(9) Jategaon.
G. N., A. & F. D., No. LVS. 1458/105722-(A)-D, dated 3rd February, 1959 (B. G., Part I-P. D.S., pages 171) - Whereas a written application has been made under sub-clause (ii) of clause (b) of section 2 of the Bombay Live-Stock Improvement Act, 1933 (Bombay XXII of 1933), by the Director of Animal Husbandry, Bombay State, with the previous concurrence of the President, District Local Board, Sholapur that the remaining provisions of the said Act should be extended to the villages in Sholapur District specified in the Schedule appended hereto;Now, therefore, in exercise of the powers conferred by clause (b) of section 2 of the said Act, the Government of Bombay hereby directs that the provisions shall extend to the said villages.Schedule
Village Taluka
1. Gardi Pandharpur.
2 Tisangi Pandharpur.
3 Sonake Pandharpur.
4 Shirbhari Sangola.
G. N., A. & F. D., No. LVS. 1253-0(a), dated 14th August, 1953 (B. G., Part IV-B, pages 1579) - Whereas a written application has been made under sub-clause (ii) of clause (b) of section 2 of the Bombay Live-Stock Improvement Act, 1933 (Bombay XXII of 1933), by the Director of Agriculture, Bombay State, with the previous concurrence of the District Local Board, West Khandesh, that the provisions of the sections 3 to 25 of the said Act should be extended to the villages in West Khandesh District specified in the Schedule appended hereto;Now, therefore, in exercise of the powers conferred by clauses (b) and (c) of section 2 of the said Act, the Government of Bombay is pleased to direct that the provisions of section 3 to 25 (both inclusive) shall extend to and shall come into force in the said villages with effect from and on 14 September 1953.Schedule
District Taluka Village
1 2 3
West Khandesh Nandurbar (1) Ashte(2) Waghale(3) Talaipada.
West Khandesh Shirpur (4) Bhamte(5) Arthe(6) Dahiwadi(7) Savalde.
G.N., A. & F. D., No. LVS. 1254-0(c), dated 24th September, 1954 (B. G., Part I, pages 3157) - Whereas Government Notification in the Agriculture and Forests Department No. LVS 1254-D(a), dated the 23rd September, 1954, the provisions of section 3 to 25 (both inclusive) of the Bombay Live-stock Improvement Act, 1933 (Bombay XXII of 1933), have been extended to Chincholi and Kusumbe villages of taluka Jalgaon in the East Khandesh District;Now, therefore, in exercise of the powers conferred by clause (c) of section 2 of the said Act, the Government of Bombay hereby directs that the said provisions shall come into force in the said villages with effect from and on 24th September, 1954.G.N., A. & F. D., LVS. 1255/65778-0(b), dated 9th August, 1955 (B. G., Part I, pages 4239) - Whereas Government Notification in the Agriculture and Forests Department No. LVS 1254-D(a), dated the 9th August 1955, issued under clause (b) of section 2 of the Bombay Live-stock Improvement Act, 1933 (Bombay XXII of 1933) the remaining provisions of the said Act have been extended to villages of Hal-Dahiwadi, Shivane and Giagavan of Sangola Taluka and Kolegaon Village of Maharashtra Taluka in the Sholapur District.Now, therefore, in exercise of the powers conferred by clause (c) of section 2 of the said Act, the Government of Bombay hereby directs that the said provisions shall come into force in the said villages with effect on from and on 18th August, 1955.G.N., A. & F. D., LVS. 1256/70877-D, dated 17th July, 1956 (B. G., Part IV-B, pages 894) - Whereas Government Notification in the Agriculture and Forests Department No. LVS. 1256/70877 (a)-D, dated the 17th July, 1956, issued under clause (b) of section 2 of the Bombay Live-stock Improvement Act, 1933 (Bombay XXII of 1933) the remaining provisions of the said Act have been extended to the town of Kopargaon in Ahmednagar District;Now, therefore, in exercise of the powers conferred by clause (c) of section 2 of the said Act, the Government of Bombay hereby directs that the said provisions shall come into force in the said town with effect from the 1st day of August 1956.G. N., A. & F. D., LVS. 1256/77019-D, dated 10th August, 1956 (B. G., Part I, pages 7033) - Whereas Government Notification in the Agriculture and Forests Department No. LVS 1256/77019(a)-D, dated the 10th August, 1956, issued under clause (b) of section 2 of the Bombay Live-Stock Improvement Act, 1933 (Bombay XXII of 1933), the remaining provisions of the said Act have been extended to the villages of Muthalane, Samsherpur, Tahakari, Keli Rumbhasodi, Kombhalane, Ekedara, Bitaka, Padoshi, Tirade, Mhalungi, Sawargaonpat, Nimaral, Takali, Digambara, Pimpalgaon N. K., Dhokari, Unchakhadak Krd., Mehenduri, Nilawade, Mhaledevi, Babhulwandi, Sherankhel, Sangauli and Khiravce of Akola Taluka in the Ahmednagar District;Now, therefore, in exercise of the powers conferred by clause (c) of section 2 of the said Act, the Government of Bombay hereby directs that the said provisions shall come into force in the said villages with effect from the 25th day of August 1956.G. N., A. & F. D., No. LVS. 1258/20723-(B)-D, dated 18th February, 1958 (B. G., Part I-A. D.S, pages 86) - Whereas by Government Notification in the Agriculture and Forests Department No. LVS. 1258/20723(A)-D, dated the 18th February 1958, issued under clause (b) of section 2 of the Bombay Live-stock Improvement Act, 1933 (Bombay XXII of 1933), the remaining provisions of the said Act have been extended to the villages of Shirsad, Virawali, Sangavi and Chinchale of Yawal Taluka in East Khandesh District;Now, therefore, in exercise of the powers conferred by clause (c) of section 2 of the said Act, the Government of Bombay hereby directs that the said provisions shall come into force in the said villages with effect from the 1st day of March 1958.G. N., A. & F. D., No. LVS. 1258/23686-(B)-D, dated 30th April, 1958 (B. G., Part IV-B, pages 374) - Whereas by Government Notification in the Agriculture and Forests Department No. LVS. 1258/23686(A)-D, dated the 30th April 1958, issued under clause (b) of section 2 of the Bombay Live-stock Improvement Act, 1933 (Bombay XXII of 1933), the remaining provisions of the said Act have been extended to the villages mentioned below in Nasik District:-
(1)Belgaum (Kurne),
(2)Gonde,
(3)Vilholi,
(4)Rajur,
(5)Satpur,
(6)Pimpalgaon (Bahula),
(7)Mahirawani,
(8)Talegaon,
(9)Jategaon.Now, therefore, in exercise of the powers conferred by clause (c) of section 2 of the said Act, the Government of Bombay hereby directs that the said provisions shall come into force in the said villages with effect from the 30th April, 1958.G. N., A. & F. D., No. LVS. 1458/105722-(B)-D, dated 3rd February, 1959 (B. G., Part I-P.D.S., pages 172) - Whereas by Government Notification in the Agriculture and Forests Department No. LVS. 1458/105722(A)-D, dated the 3rd February 1959, issued under clause (b) section 2 of the Bombay Live-stock Improvement Act, 1933 (Bombay XXII of 1933), the remaining provisions of the said Act have been extended to the villages of mentioned below in Sholapur District:-
(1)Gardi.
(2)Tisangi,
(3)Sonake,
(4)Shirbhari,Now, therefore, in exercise of the powers conferred by clause (c) of section 2 of the said Act, the Government of Bombay hereby directs that the said provisions shall come into force in the said villages with effect from the 2nd February, 1959.G. N., A. & F. D., No. 6396(B)-D, dated 2nd May, 1953 (B.G.,part IV-B, pages 855) - In exercise of the powers conferred by section 4 of the Bombay Live-stock Improvement Act, 1933 (Bombay XXII of 1933), the Government of Bombay is pleased to appoint each of the Officers specified in the Schedule appended hereto to be a Live-stock Officer for the area within his jurisdiction to which the provisions of sections 3 to 25 of the said Act, have been extended and brought into force under Government Notification, Agriculture and Forests Department, No. 6396(a)-D, dated the 2nd May, 1953, and to assign to him all the powers and duties of a Live-stock Officer under the said Act and the rules made thereunder.