Civil Liability for Nuclear Damage Act, 2010
Chapter III: Claims
Commissioner
9. Compensation for
nuclear damage and its adjudication. –
1.
Whoever
suffers nuclear damage shall be entitled to claim compensation in accordance
with the provisions of this Act.
2.
For
the purposes of adjudicating upon claims for compensation in respect of nuclear
damage, the Central Government shall, by notification, appoint one or more
Claims Commissioners for such area, as may be specified in that notification.