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[Cites 0, Cited by 4] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4) in The National Green Tribunal Act, 2010

(4)The Tribunal may, having regard to the damage to public health, property and environment, divide the compensation or relief payable under separate heads specified in Schedule II so as to provide compensation or relief to the claimants and for restitution of the damaged property or environment, as it may think fit.