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The National Green Tribunal Act, 2010 Part VI Amendments to the Biological Diversity Act, 2002 (18 of 2003) 1. Amendment of section 52. - In section 52, after the proviso, the following provisos shall be inserted, namely:-"Provided further that nothing contained in this section shall apply on and from the commencement of the National Green Tribunal Act, 2010: Provided also that any appeal pending before the High Court, before the commencement of the National Green Tribunal Act, 2010, shall continue to be heard and disposed of by the High Court as if the National Green Tribunal had not been established under section 3 of the National Green Tribunal Act, 2010.". 2. Insertion of new section 52A. - After section 52, the following section shall be inserted, namely:-"52A. Appeal to National Green Tribunal. - Any person aggrieved by any determination of benefit sharing or order of the National Biodiversity Authority or a State Biodiversity Board under this Act, 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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