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Union of India - Section
Section 3 in The Cattle-Trespass Act, 1871
3. Interpretation clause.
- In this Act, officer of police includes also village-watchman, and cattle includes also elephants, camels, buffaloes, horses, mares, geldings, ponies, colts, fillies, mules, asses, pigs, rams, ewes, sheep, lambs, goats and kids, [and[local authority] [Inserted by Act 1 of 1891, Section 2.] means any body of persons for the time being invested by law with the control and administration of any matters within a specified local area, and local fund means any fund under the control or management of a local authority.]| [Andhra Pradesh].- In its application to the State of Andhra Pradesh, in Section 3, for the expression officer of police includes also village watchman and, substitute officer of police includes also village watchman and the police patel or the person discharging the functions of the police patel in the local area concerned, and.Andhra Pradesh Act 16 of 1959, Section 5 (w.e.f. 16-10-1962).[Haryana].- Same as that of Punjab.See Central Act 31 of 1966, Section 88.[Himachal Pradesh].- Same as that of Punjab.Himachal Pradesh Act 7 of 1974, Section 2 (w.e.f. 16-2-1974).[Orissa].- In its application to the State of Orissa, in Section 3, at the end of the definition of local authority, add and entrusted by the State Government under section 31 with any function under this Act in that area.Orissa Acts 15 of 1948, Section 2 and Sch. I; 22 of 1950 Section 2, and Sch. II and 23 of 1950, Section 2 and Sch. II.[Punjab, Haryana and Chandigarh].- In its application to the States of Punjab and Haryana and Union Territory of Chandigarh, in Section 3, after the word cattle, insert does not include such bulls as are let loose for stud purposes and are specified by a notification in the Official Gazette in this behalf but.Punjab Act 24 of 1952, Section 2 (w.e.f. 3-12-1952) read with Central Act 31 of 1966, Section 88 (w.e.f. 1-11-1966).[Tamil Nadu].- In its application to the territories added to the State of Tamil Nadu by Act 56 of 1959, amendment in Section 3 is same as in Andhra Pradesh.Madras (A.T.) A.L.O., 1961 (w.e.f. 1-4-1961). |