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SC: NGT Could Not Decide Upon and Strike Down Validity of Law - (14 Apr 2021)

ENVIRONMENT

Supreme Court has observed that the National Green Tribunal (NGT) could not decide upon and strike down the validity of a law in a plea pertaining to an appeal against the Karnataka High Court's order wherein a plea challenging Section 40 of the Biodiversity Act, 2002 had been transferred by the High Court to NGT, Chennai.

Tags : SUPREME COURT   NATIONAL GREEN TRIBUNAL   VALIDITY OF LAW  

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