LexSection 52A — Appeal to National Green Tribunal.
The Biological Diversity Act, 2002
1 [ 52A. Appeal to National Green Tribunal. --Any person aggrieved by any determination of benefit sharing or order of the National Biodiversity Authority or a State Biodiversity Board under this Act, on or after the commencement of the National Green Tribunal Act, 2010 (19 of 2010), may file an appeal to the National Green Tribunal establishment 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