Section 2(c) in Goa (Mopa Airport Development Authority) Act, 2018
(c)"Clearances" means no objection certificates, consents, approvals, permissions, sanads, registrations, enrollments, licences and the like, required under the relevant law in connection with setting up of the Mopa Greenfield International Airport, infrastructural facilities, developmental work and upgradation of existing infrastructural facilities connected with or relating to Mopa Greenfield International Airport project;
