Section 2 in The International Airports Authority Act, 1971
2. Definitions.
In this Act, unless the context otherwise requires,--(a)"airport" means an areodrome as defined in clause (2) of section 2 of the Aircraft Act, 1934 (22 of 1934) and to which this Act applies or is made applicable;(b)"airstrip" means an area used or intended to be used for the landing and take-off of aircrafts with short take-off and landing characteristics and includes all buildings and structures thereon or appertaining thereto;(c)"Authority" means the International Airports Authority of India constituted under section 3;(d)"Chairman" means the Chairman of the Authority;(e)"heliport" means an area, either at ground level or elevated on a structure, used or intended to be used for the landing and take-off of helicopters and includes an area for parking helicopters and all buildings and structures thereon or appertaining thereto;(f)"member" means a member of the Authority and includes the Chairman but for the purposes of sections 4, 5, 6 and 7 does not include the ex officio member referred to in clause (b) of sub-section (3) of section 3;(g)"prescribed" means prescribed by rules made under this Act; and(h)"regulations" means regulations made under this Act.
