Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act] Union of India - Subsection Section 31(3)(k) in The National Environment Tribunal Act, 1995 (k)Claims including cost of restoration on account of any harm or damage to environment including pollution of soil, air, water, land and eco-systems;