Civil Liability for Nuclear Damage Act, 2010

14. Person entitled to make application for nuclear damage. –

An application for compensation before the Claims Commissioner or the Commission, as the case may be, in respect of nuclear damage may be made by--

a.      a person who has sustained injury; or

b.     the owner of the property to which damage has been caused; or

c.      the legal representatives of the deceased; or

d.     any agent duly authorised by such person or owner or legal representatives.