Section 31 in The International Airports Authority Act, 1971
31. Provisions relating to income-tax.
For the purposes of the Income-tax Act, 1961 (43 of 1961.) or any other enactment for the time being in force relating to income-tax or any other tax on income, profits or gains, the Authority shall be deemed to be a company within the meaning of the Income-tax Act, 1961 and shall be liable to tax accordingly on its income, profits and gains.
