Section 3 in The Airports Authority Of India (Amendment) Act, 2003
3. Amendment of section 1.-
In section 1 of the principal Act, in sub- section (3), after clause (a), the following clause shall be inserted, namely:-" (aa) all private airports insofar as it relates to providing air traffic service, to issue directions under section 37 to them and for the purposes of Chapter VA;".
