The Airports Authority of India Act, 1994

1.Short title commencement and application.-

1. This Act may be called the Airports Authority of India Act 1994.

2. It shall come into force on such date {11-4-1994 : vide Notification No.S.O.285(E), dt.30-3-1995}as the Central Government may be notification in the official Gazette appoint.

3. It applies to-

1. all airports whereat air transport services are operated or are intended to be operated other than airports and airfields belonging to or subject to the control of any red force of the Union:

2. all civil enlaces;

3. all aeronautical communication stations and

4. all training stations establishments and worships reliant to air transport services.

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