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 2] [Entire Act] Union of India - Subsection Section 2(6) in The Aircraft (Demolition Of Obstructions Caused By Buildings And Trees, Etc.) Rules, 1994 (6)"Officer-in-charge of an Aerodrome" shall mean the officer holding charge of the airport by whatever designation known.
