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Not necessary to have multi-member appellate body under Water or Air Act after formation of NGT: Punjab and Haryana HC

Not necessary to have multi-member appellate body under Water or Air Act after formation of NGT: Punjab and Haryana HC

Published on July 4, 2025July 4, 2025By Santosh Singh

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Previous storyNot necessary to have multi-member appellate body under Water or Air Act after formation of NGT: Punjab and Haryana HC

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