Section 31(2)(h) in The National Environment Tribunal Act, 1995

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2)(h) in The National Environment Tribunal Act, 1995

(h)the person or the authority by whom, the manner in which and the purposes of environment for which the amount of compensation credited to the Environmental Relief Fund shall be utilised under sub-section (2) of section 22; and

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Union of India - Subsection

Section 31(2)(h) in The National Environment Tribunal Act, 1995