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[Cites 0, Cited by 5] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(b) in The Wild Life (Protection) Act, 1972

(b)the Chief Wild Life Warden or the authorised officer may, if he is satisfied that any wild animal specified in Schedule II, [***] has become dangerous to human life or to property (including standing crops on any land) or is so disabled or diseased as to be beyond recovery, by order in writing and stating the reasons therefor, permit any person to hunt such animal or group of animals in a specified area or cause such animal or group of animals in that specified area to be hunted.