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State of Madhya Pradesh - Section

Section 10 in The M.P. Game Act, 1935

10. Shooting or killing permitted in certain cases.

- Nothing in this Act shall be deemed to prevent any person from shooting at or killing, or from pursuing and shooting at or killing, any bird or animal to which this Act applies, found upon, or in the vicinity of cultivated lands for the purpose of protecting his crops, or to prevent any person from shooting at or killing any such bird or animal in defence of himself or any other person or of his property.