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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015

(1)The designated officers, specified in Appendix M of Schedule VIII, shall be responsible for issuance of No Objection Certificate in respect of civil aerodromes and shall coordinate with the respective Local, Municipal or Town Planning and Development authorities in granting approval for construction of buildings or structures.