Section 1(3)(a) in The National Airports Authority Act, 1985

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Union of India - Subsection

Section 1(3)(a) in The National Airports Authority Act, 1985

(a)all aerodromes whereat domestic air transport services are operated or are intended to be operated, other than-

(i)aerodromes to which the International Airports Authority Act, 1971 (43 of 1971) applies; and

(ii)aerodromes and airfields belonging to, or subject to the control of, any armed force of the Union;