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[Cites 0, Cited by 0] [Section 364] [Entire Act]

Union of India - Subsection

Section 364(2) in Constitution of India, 1950

(2)In this article-
(a)"major port" means a port declared to be a major port by or under any law made by Parliament or any existing law and includes all areas for the time being included within the limits of such port;
(b)"aerodrome" means aerodrome as defined for the purposes of the enactments relating to airways, aircraft and air navigation.