Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(h) in The Airports Economic Regulatory Authority Of India Act, 2008 (h)"leased airport" means an airport in respect of which a lease has been made under section 12-A of the Airports Authority of India Act, 1994 (55 of 1994);
