Section 12(4) in The National Airports Authority Act, 1985
(4)Notwithstanding anything contained in the International Airports Authority Act, 1971 (43 of 1971), or sub-section (3) of section 1 or any other provision of this Act, the Authority shall, if the Central Government so directs by notification in the Official Gazette, discharge the function of providing air navigation services referred to in the proviso to sub-section (2) of section 16 of the International Airports Authority Act, 1971 (43 of 1971) at the airports to which that Act applies.
