[Dated 23rd May, 1931]
For Statement of Objects and Reasons, see Bombay Government Gazette, 1931, Part V, page 43; and for Proceedings in Council, see Bombay Legislative Council Debates, 1931, Volume XXX.
An Act further to amend the Cattle-trespass Act, 1871, in its application to the Presidency of Bombay.
Whereas it is expedient further to amend the [Cattle-trespass Act, 1871], in its application to the Presidency of Bombay, in manner, hereinafter appearing; It is hereby enacted as follows :-
1. Short title. - This Act may be called the Cattle-trespass (Bombay Amendment) Act, 1931.
2. Amendment of section 14 of Act I of 1871. - In the proviso to section 14 of the [Cattle-trespass Act, 1871], for the words "Magistrate of the District" the words "officer authorised to sell them by public auction" shall be substituted.
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