Section 41(2)(e) in The Airports Authority Of India Act, 1994

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(e) in The Airports Authority Of India Act, 1994

(e)the provisions subject to which the Authority may manage the airports, civil enclaves and aeronautical communication stations under sub-section (1) of section 12;

(ee)[ [the rate of development fees in respect of airports other than major airports and ]the manner of regulating and utilising the fees under section 22-A;]

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Union of India - Subsection

Section 41(2)(e) in The Airports Authority Of India Act, 1994