Every determination of 1 [fair and equitable sharing of benefits] or order made by the National Biodiversity Authority or a State Biodiversity Board under this Act or the order made by the High Court 2 [or the National Green Tribunal] in any appeal against any determination or order of the National Biodiversity Authority or a State Biodiversity Board shall, on a certificate issued by any officer of the National Biodiversity Authority or a State Biodiversity Board or the Registrar of the High Court 2 [or the Registrar of the National Green Tribunal], as the case may be, be deemed to be decree of the civil court and shall be executable in the same manner as a decree of that court. Explanation. --For the purposes of this section and section 52, the expression "State Biodiversity Board" includes the person or group of persons 2 [or body] to whom the powers or functions under sub-section (2) of section 22 have been delegated under the proviso to that sub-section and the certificate relating to such person or group of persons 2 [or body] under this section shall be issued by such person or group of persons 2 [or body], as the case may be.Open in Lexace · Ask the AI about this section
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