Section 1 in The International Airports Authority Act, 1971
1. Short title, commencement and application.
(1)This Act may be called the International Airports Authority Act, 1971.(2)It shall come into force on such [date] [1-2-1972: vide Notification No. S. O. 87(E), dated 1-2-1972. Published in the Gazette of India, Extraordinary, Pt. II Section 3(ii), p. 225.] as the Central Government may, by notification in the Official Gazette, appoint.(3)It applies, in the first instance, to the aerodromes of Bombay (Santa Cruz), Calcutta (Dum Dum), Delhi (Palam) and Madras (Meenambakkam) and the Central Government may, by notification in the Official Gazette, apply the provisions of this Act to any other areodrome whereat international air transport services are operated or are intended to be operated and with effect from such date as may be specified in the notification.
