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Union of India - Section
Section 9 in The Wetlands (Conservation and Management) Rules, 2010
9. Appeals against the decisions of Authority.
- Any person aggrieved by the decision of the Authority may prefer an appeal to the National Green Tribunal constituted under the National Green Tribunal Act, 2010 (19 of 2010) with in a period of sixty days from the date of such decision: Provided the National Green Tribunal may entertain any appeal after the expiry of the said period of sixty days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.The Schedule[see-rule 3(i)]List of wetlands in India identified as Ramsar sites under Ramsar Convention on Wetland| Serial Number | Name of Wetland | State |
| (1) | (2) | (3) |
| 1 | Ashtamudi Wetland | Kerala |
| 2 | Bhitarkanika Mangroves | Orissa |
| 3 | Bhoj Wetland | Madhya Pradesh |
| 4 | Chilika Lake | Orissa |
| 5 | Deepor Beel | Assam |
| 6 | East Calcutta Wetlands | West Bengal |
| 7 | Harike Lake | Punjab |
| 8 | Kanjli | Punjab |
| 9 | Keoladeo National Park | Rajasthan |
| 10 | Kolleru Lake | Andhra Pradesh |
| 11 | Loktak Lake | Manipur |
| 12 | Point Calimere Wildlife and Bird Sanctuary | Tamil Nadu |
| 13 | Pong Dam Lake | Himachal Pradesh |
| 14 | Ropar | Punjab |
| 15 | Sambhar Lake | Rajasthan |
| 16 | Sasthamkotta Lake | Kerala |
| 17 | Tsomoriri | Jammu and Kashmir |
| 18 | Vembanad -Kol Wetland | Kerala |
| 19 | Wular Lake | Jammu and Kashmir |
| 20 | Chandratal | Himachal Pradesh |
| 21 | Renuka | Himachal Pradesh |
| 22 | Rudrasagar | Tripura |
| 23 | Uppar Ganga | Uttar Pradesh |
| 24 | Hokarsar (Hokera) | Jammu and Kashmir |
| 25 | Surinsar and Mansar (Complex) | Jammu and Kashmir |