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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.    |
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