Section 39 in The Bharatiya Vayuyan Adhiniyam, 2024
39. Bar of certain suits.-
No suit shall be brought in any civil court in respect of trespass or in respect of nuisance by reason only of the flight of aircraft over any property at a height above the ground which having regard to wind, weather and all the circumstances of the case is reasonable, or by reason only of the ordinary incidents of such flight.
