Section 3 in The Maharashtra Live-Stock Improvement Act, 1933
3. Definitions.—
(1)"Cow" includes a heifer;(3)"Licence" means a licence granted under section 6 ;(4)"Live-stock officer" means an officer or person appointed or invested with powers under section 4 ;(4A)"Panchayat Samiti " means a Panchayat Samiti constituted under section 57 of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 ;(5)"Prescribed", with its grammatical variations, means prescribed by rules;(6)"Rules" means rules made under section 23 ;(7)"Village" means—(a)as respects the Bombay area of the State of Maharashtra, a village as defined in the Bombay Land Revenue Code, 1879;(b)as respects the Vidarbha region of the State of Maharashtra, a village as defined in the Madhya Pradesh Land Revenue Code, 1954;(c)as respects the Hyderabad area of the State of Maharashtra, a village as defined in the Hyderabad Land Revenue Act;(7A)"Zilla Parishad" means a Zilla Parishad constituted under section 9 of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 ; and(8)"A person is said to keep a bull" if such person owns the bull or has the bull in his possession or custody.
