Section 38(5) in The Airports Authority Of India Act, 1994
(5)On the cesser of operation of any order made under sub-section (1) in relation to any airport, heliport airstrip, civil enclave or aeronautical communication station, or any other agency or department thereof the authorised person shall cease to exercise and perform the powers and functions of the authority under this Act in relation to such airport, heliport, airstrip, civil enclave or aeronautical communication station or any other agency or department thereof and the Authority shall continue to exercise and perform such powers and functions in accordance with the provisions of this Act.
