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[Cites 0, Cited by 5] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Airports Economic Regulatory Authority Of India Act, 2008

(2)The Central Government or a State Government or a local authority or any person aggrieved by any direction, decision or order made by the Authority may prefer an appeal to the Appellate Tribunal.