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 17] [Entire Act] Union of India - Subsection Section 17(iv) in The Airports Economic Regulatory Authority Of India Act, 2008 (iv)relating to an order of eviction which is appealable under section 28-K of the Airports Authority of India Act, 1994 (55 of 1994);
