National Environment Appellate Authority Act, 1997

2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "Act" means the Environment (Protection) Act, 1986 (29 of 1986);

(b) "Authority" means the National Environment Appellate Authority established under sub-section (1) of Section 3;

(c) "Chairperson" means the Chairperson of the Authority;

(d) "Member" means a Member of the Authority;

(e) "prescribed" means prescribed by rules made under this Act;

(f) "Vice-Chairperson" means the Vice-Chairperson of the Authority.

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