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Union of India - Section

Section 11 in The National Green Tribunal (Practices and Procedure) Rules, 2011

11. Place of filing application or appeal.

- An application or appeal, as the case may be, shall ordinarily be filed by an applicant or appellant, as the case may be, with the Registrar of the Tribunal at its ordinary place of sitting falling within the jurisdiction, the cause of action, wholly or in part, has arisen.