Section 1 — Title and extent.

1 [1. Title and extent.-- (1) This Act may be called the Cattle-trespass Act, 1871; and (2) It extends to the whole of India except 2 [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, by notification in the Official Gazette, may from time to time exclude from its operation. 3 [* * * * *] STATE AMENDMENT Maharashtra.-- Amendment of section 1 of Act 1 of 1871.-- In section 1 of the Cattle-trespass Act, 1871, in its application to the State I of Bombay (hereinafter referred to as the "principal Act"), to sub-section (2) the 1871, following proviso shall be added, namely:-- "provided that on the commencement of the Cattle-trespass (Bombay Extension and Amendment) Act, 1959 (Bom. XIII of 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 (Hyd. Act V of 1837, 1 of 1871), as modified and applied to the Saurashtra area of the State of Bombay was in force immediately before such commencement." [ Vide Bombay Act XIII of 1959, s. 3]

All sections Next ›

Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.