LexSection 2A — Appeal to National Green Tribunal.
The Van (Sanrakshan Evam Samvardhan) Adhiniyam, 1980
1 [2A. Appeal to National Green Tribunal.—Any person aggrieved, by an order or decision of the State Government or other authority made under section 2, on or after the commencement of the National Green Tribunal Act, 2010, may file an appeal to the National Green Tribunal established under section 3 of the National Green Tribunal Act, 2010, in accordance with the provisions of that Act.]Open in Lexace · Ask the AI about this section