Airports Authority of India Act, 1994

भारतीय विमानपत्तनप्राधिकरण अधिनियम, 1994

An Act to provide for the constitution of the Airports Authority of India and for the transfer and vesting of the undertakings of the International Airports Authority of India and the National Airports Authority to and in the Airports Authority of India so constituted for the better administration and cohesive management of airports and civil enclaves whereat air transport services are operated or are intended to be operated and of all aeronautical communication stations for the purposes of establishing or assisting in the establishment of airports and for matters connected therewith or incidental thereto.

Act number

Act 55 of 1994

Year

1994

Enacted on

12-09-1994

In force from

01-04-1995

Jurisdiction

Central Act (India)

Subjects

Transport And Motor Vehicles

Read the full text of Airports Authority of India Act, 1994 section by section on LawLens.

Official source: India Code