The CATTLE-TRESPASS (ASSAM AMENDMENT) ACT, 1986

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Sbort IItie. 
ASSAM AOT I OF 1986. 
THE CATTLE-TRESPASS (ASSAM 
AMENDMENT) ACT, 1986. 
[Published in the 4saam Gazett e of the 8rd 1 une 
1986]. 
Aa Act farther to amend ~he Cattle-trespus Aot, 1871, in 
its application to Assam. 
Whereas it is expedient further to amend the 
Cattle-trespass Act, 1871 . in its -~ application to 
Assam in the manner hereinafter appeat·ing ; 
It is hereby enacted:as follows:-
1. This Act · may be called the Cattle­
trespass (Assam Amendment) Act, 1986. 
l of 1871, 
Application el 
Aut. 2. The Cattle-trespass . Act, 1871, her Jio- r or ten. 
after referred to as the said Act, shalt. 
lo-tion of 
DIW -tiOD SJID 
.Ad l of 1871. 
in its application to Assam, be amended 
in the manner hereinafter provided. 
3. After section 81 of the said Act the 
following section shall be inserted : 
namely:-
Power tor "32. (1) The Magistrate of the District may 
:t~~!t~ot :! appoint, for the purposes of this Act, a Chairman 
:Jl:..'L~, ~:!t or President , as the case may be, of a :\I unicipal 
-it"llt ofa.llunlrl· or Local Board or a village authority constituted 
pal . or I«al Board or a under the ,\ ssa.m Loca l ~ elf-Government Act, 
:~~· 4 ,:~';~~ 1915, or the Assam Rural Self-Government .\ct, 
the runctioo• or 1926 to discharge the functions of an officer 
•• omcer uDder ? d d . 14 f h' . sectlou 14, appo~nte un er sect10n o t ts Act m respect 
of cattle impounded within the area subject to 
the jurisdiction of such Board or authority : 
Provided that a Chairman or President so 
appointed may, by general or special order, 
delegate all or any of his functions under seotions 
14, 16, 16 and 17 to any member of such Board 
or authority, or in the case of a. Local or 
~1 unicipal Board also, to an overseer, sub-overseer, 
surveyor or sub-surveyor, or with the a.pproval 
of the Magistrate of the District, to any other 
employee of the Board ;:and :may[atl any time 
withdraw the same. 
(~) A Chairman or:President ;so"[appointed, or 
a member or employee to whom ithe Chairman or 
President may have delegated his functions, shall 
not, direotly or indirectly, purchase any cattle at 
a &ale under this Act." 
Price indian 1 lln11a] • 
..l. G. P. (Leg.) No. 31· 1,100 3·7·1936. 
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