The Airports Authority of India Act, 1994
14.General effect of vesting of undertaking in the Authority.-
- All contracts agreements and working arrangements
subsisting immediately before the appointed day and affecting the International
Airports Authority or as the case may be the National Airports Authority shall
in so far as they relate to the International Airports Authority or as the case
may be the National Airports Authority cease to have effect or be enforceable
against the International Airports Authority or as the case may be the National
Airports Authority and shall be of as full force and effect against or in favour
of the Authority in which the undertakings have vested by virtue of this Act
and enforceable as fully and effectual as if instead of the International
Airports Authority or as the case may be the National Airports Authority or as
the case may be the
National airports the Authority had been named therein or
had been a party thereto.
- Any proceeding suit or cause of action pending or exiling immediately
before the appointed day by or against the International Airports Authority or the
National Airports Authority in relation to its undertakings may, as from that day be continued and
enforced to its undertakings may, as from that day be continued and enforced by
or against the authority in which it has vested by virtue of this Act, as it
might have been enforced by or against the International Airports Authority or
the National Airports Authority if this Act had not been passed, and shall
cease to be enforceable by or against the International Airports Authority or as the
case may be the National Airports Authority.
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