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Airports Economic Regulatory Authority of India Act, 2008 Chapter II The Airports Economic Regulatory Authority 3. Establishment of authority. - 1. The Central Government shall, within three months from the date of commencement of this Act, by notification in the Official Gazette, establish an Authority, to be known as the Airports Economic Regulatory Authority, to exercise the powers conferred on, and the functions assigned to it, by or under this Act. 2. The Authority shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable, and to contract and shall, by the said name, sue or be sued. 3. The head office of the Authority shall be at such place as the Central Government may, by notification in the Official Gazette, specify.    |
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