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 3] [Entire Act] Union of India - Subsection Section 3(33) in Aircraft Rules, 1937 (33)"Landing area" means that part of an aerodrome reserved for the departure or landing of aircraft;[(33-A) "License" means a license issued under these rules;] [Inserted by G.S.R. 1202, dated 23.7.1976.]
