(27)[ "Government aerodrome" means an aerodrome which is maintained by or on behalf of the Central Government and includes an airport to which the Airports Authority of India Act, 1994 (55 of 1994) applies or is made applicable;] [Substituted by Act 732(E), dated 2.11.2004, for Clause (27) (w.e.f. 5.11.2004).]
