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Union of India - Section
Section 257 in The National Airports Authority Act, 1985
257.
[7th December, 1985]An Act to provide for the establishment of an Authority for the management of aerodromes and civil enclaves whereat domestic air transport services are operated or are intended to be operated and of all communication stations and for matters connected therewith:Be it enacted by Parliament in the Thirty-sixth year of the Republic of India as follows:-| Brought into force 21.5.1986 vide S.O. 301(E), dated 21.5.1986.Brought into force 1.6.1986 vide S.O. 311(E), dated 27.5.1986. |