west bengal act 004 of 1974 : Cruelty to Animals (Repeal of Laws) Act, 1974

Cruelty to Animals (Repeal of Laws) Act, 1974

WEST BENGAL ACT 004 OF 1974
23 March, 1974

An Act to repeal certain laws relating to the prevention of cruelty to animals in West Bengal.

Whereas it is expedient to repeal certain laws relating to the prevention of cruelty to animals in West Bengal;

It is hereby enacted in the Twenty-fifth Year of the Republic of India, by the Legislature of West Bengal, as follows:

Section 1. Short title

This Act may be called the West Bengal Cruelty to Animals (Repeal of Laws) Act, 1974.

Section 2. Repeal

The following enactments, namely;

(a) the Bengal Cruelty to Animals Act, 1869 (Ben. Act I of 1869);

(b) the Bengal Cruelly to Animals (Arrest) Act, 1869 (Ben. Act III of 1869);

(c) the Bengal Cruelly to Animals Act, 1900 (Ben. Act III of 1900); and

(d) the Bengal Cruelty to Animals Act, 1920 (Ben. Act I of 1920) are hereby repealed.

1 For State mem of Objects and Reasens, see the Calcutta Gazette, Extraordinary; Part IV, of the 31st January, 1974, page 190; for proceedings of the West Bengal Legislative Assembly, see the proceedings of the meeting of that Assembly held on the 28th February, 1974.

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