Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Live-Stock Improvement (Amendment) Act, 2013 18 OF 2013 [13 August 2013] CONTENTS 1. Short title 2. Amendment of section 6 of XXII of 1933 Maharashtra Live-Stock Improvement (Amendment) Act, 2013 18 OF 2013 [13 August 2013] An Act further to amend the Maharashtra Live-stock Improvement Act. WHEREAS, it is expedient further to amend the Maharashtra Live- stock Improvement Act, for the purposes hereinafter appearing ; it is hereby enacted in the Sixty-fourth Year of the Republic of India as follows :- 1. Short title :- This Act may be called the Maharashtra Live-stock Improvement (Amendment) Act, 2013. 2. Amendment of section 6 of XXII of 1933 :- In section 6 of the Maharashtra Live-stock Improvement Act, after the first proviso, the following proviso shall be added, namely:- "Provided further that, every licence for the keeping of a bull in the Scheduled Areas referred to in clause (1) of article 244 of the Constitution of India shall be granted by such live-stock officer, after consultation with the concerned Village Panchayat.".