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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(6) in Airports Authority of India (Management of Airports) Regulations, 2003

(6)The users of the airport or civil enclave shall be liable to pay compensation to the Authority for any damage or loss which may be caused to the property of the Authority as a result of not following these regulations, orders or instructions issued by the Competent Authority from time to time.