Cattle-Trespass Act, 1871

1. Title and extent

(1) This Act may be called the Cattle-trespass Act, 1871; and

(2) it extends to ³[the whole of the India except ⁴[the territories which, immediately before the 1st November, 1956, were comprised in Part B States]] and the Presidency-towns and such local areas⁵ as the State Government by notification in the Official Gazette, may from time to time exclude from its operation.