Bombay act 005 of 1931 : Cattle-Trespass (Bombay Amendment) Act, 1931

Preamble

Cattle-Trespass (Bombay Amendment) Act, 19311

[Bombay Act No. 5 of 1931][23rd May, 1931]

An Act further to amend the Cattle-trespass Act, 1871, in its application to the Presidency of Bombay.

Whereas it is expedient farther to amend the 2Cattle-trespass Act, 1871 (I of 1871), in its application to the Presidency of Bombay, in manner hereinafter appearing; It is hereby enacted as follows:-

1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1931, Part V, p. 43; and for Proceedings in Council, see Bombay Legislative Council Debates, 1931, Vol. XXX.

2 See Central Acts.

Section 1. Short title

1. Short title.- This Act may be called the Cattle-trespass (Bombay Amendment) Act, 1931.

Section 2. Amendment of Section 14 of Act I of 1871

2. Amendment of Section 14 of Act I of 1871.- In the proviso to Section 14 of the 1Cattle-trespass Act, 1871 (I of 1871), for the words "Magistrate of the District" the words "officer authorised to sell them by public auction" shall be substituted.

1 See Central Acts.