Section 282 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
282. Cattle-trespass Act to cease to apply to municipal areas.
- The provisions of the Cattle-trespass Act, 1871 (hereinafter in this section referred to as "the said Act") shah cease to apply in relation to every municipal area to which this Act applies:Provided that -(a)nothing in this section shall affect the liability of any person to any penalty under the said Act so ceasing to be in force;(b)any appointment, notification, order, rule made or issued or deemed to be made or issued under the said Act in respect of any cattle-pounds within the limits of any municipal area shall, so far as it is not inconsistent with the provisions of this Act, be deemed to have been made or issued under this Act, and continue in force until superseded by any appointment, notification, order or rule made under this Act;(c)any cattle-pound in the local area established or deemed to be established under the said Act so ceasing to be in force shall be deemed to be vested in the Council within whose limits it is situated and shall be maintained and managed by the Council in accordance with the provisions in this Act.
