Section 15(6)(iii) in The National Green Tribunal (Practices and Procedure) Rules, 2011

[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(6)(iii) in The National Green Tribunal (Practices and Procedure) Rules, 2011

(iii)the Tribunal is satisfied that the interests of the respondents on whom notice of the application or appeal, as the case may be, has not been served are adequately and sufficiently represented by the respondents on whom notice of the application or appeal, as the case may be, has been served.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 15(6)(iii) in The National Green Tribunal (Practices and Procedure) Rules, 2011