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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.    |
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