The Airports Authority of India Act, 1994

45.Amendment of Act 22 of 1934.-

In section 5 of the Aircraft Act, 1934 in sub-section 92)

1. in clause (b) for the words and figures the International Airports Authority Act, 1971 (43 of 1971) of the National Airports Act, 1985 (64 of 1985) , the words and figures the Airports Authority of India Act, 1994 shall be substituted;(b) proviso to clause (b) shall be omitted.
   46.Repeal and saving.-

On and from the appointed date.-

1. the International Airports Authority Act, 1971 (43 of 1971) and the national Airports Authority Act.1985 (64 of 1985) shall stand repealed;
2. the International airports and the National Airports Authority constituted under the aforesaid Acts shall cease to exist.

2. Notwithstanding such repeal anything done or any action taken or purported to have been done or taken under the aforesaid Acts so repealed shall in so far as it is not inconsistent with the provisions of this Act, the deemed to have been done or taken under the corresponding provision of this Act.

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