Section 11(2) in The National Environment Appellate Authority Act, 1997
(2)For the purposes of sub-section (1), “person” means—(a)any person who is likely to be affected by the grant of environmental clearance;(b)any person who owns or has control over the project with respect to which an application has been submitted for environmental clearance;(c)any association of persons (whether incorporated or not) likely to be affected by such order and functioning in the field of environment;(d)the Central Government, where the environmental clearance is granted by the State Government and the State Government, where the environmental clearance is granted by the Central Government; or(e)any local authority, any part of whose local limits is within the neighbourhood of the area wherein the project is proposed to be located.
