The National Green Tribunal Act, 2010
Part I Amendment to the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974). –
After section 33A, Insertion of new section 33B the following section shall be inserted, namely:-"33B. Appeal to National Green Tribunal. - Any person aggrieved by,-
a. an order or decision of the appellate authority under section 28, made on or after the commencement of the National Green Tribunal Act, 2010; or
b. an order passed by the State Government under section 29, on or after the commencement of the National Green Tribunal Act, 2010; or
c. directions issued under section 33A by a Board, 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.".
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