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[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 1 in The Cattle-Trespass Act, 1871

1. [ Title and extent. [Substituted by Act 1 of 1891, Section 1, for the original Section 1.]

(1)This Act may be called The Cattle-Trespass Act, 1871; and
(2)It extends to [the whole of India except [the territories which, immediately before the 1st November, 1956, were comprised in Part B States], and the Presidency-towns and such local areas as the [State Government] [Substituted by A.O.1950, for "Provincial Government".], by notification in the Official Gazette, may from timeto time exclude from its operation.][***] [Sub-Section (3) repealed by Act 10 of 1914, Section 3 and Sch.II.]
[Andhra Pradesh.- In its application to the State of Andhra Pradesh, in S. (1), sub-S. (2), after the expression the territories, which immediately before the 1st November, 1956 were comprised in Part B States insert the expression (other than the territories, specified in sub-section (1) of section 3 of the States Reorganisation Act, 1956 except the cities of Hyderabad and Secunderabad).Andhra Pradesh Act 16 of 1959, Section 4 (w.e.f. 16-10-1962).[Gujarat].- In its application to the State of Gujarat, amendment in Section 1, is the same as in Maharashtra Bombay Act 13 of 1959, Section 3 read with Gujarat Adaptation of Laws (8th Amendment) Order, 1961, Pt. II.[Maharashtra].- In its application to the State of Maharashtra, in Section 1, add the following proviso, namely:Provided that on the commencement of the Cattle-Trespass (Bombay Extension and Amendment) Act, 1959, it shall extend to those areas in which the Hyderabad Cattle-Trespass Act, or as the case may be, the Cattle-Trespass Act, 1871, as modified and applied to the Saurashtra area of the State of Bombay was in force immediately before such commencement.Bombay Act 13 of 1959, Section 3 (w.e.f. 19-3-1959) and Maharashtra Adaptation of Laws Order, 1961.[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in sub-S. (2) of Section 1, after the words in Part B State, add other than the Madhya Bharat and Sironj regions of the State of Madhya Pradesh.Madhya Pradesh Act 23 of 1958, Section 3 and Sch.[Meghalaya].- In its application to the State of Meghalaya, in Section 1, for sub-S. (2), substitute the following, namely:It extends to the whole of Meghalaya. Meghalaya Adaptation of Laws (No. 3) Order, 1973.