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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015

(2)For the purposes of sub-rule (1), the Local, Municipal or Town Planning and Development authorities and the airport operator shall develop appropriate mechanism with necessary trained manpower and equipment so as to verify the height of the structures, site elevations and site location or coordinates in World Geodetic System 1984 (WGS84).