Section 55(2) in The Airports Economic Regulatory Authority Of India Act, 2008
(2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.THE SCHEDULE[See section 54]AMENDMENT TO THE AIRCRAFT ACT, 1934(22 or 1934)Section 5, sub-section (2), clause (ab) for "or revision on tariff of operators of air transport services", substitute "or revision on tariff of operators of air transport services [other than the tariff referred to in clause (a) of sub-section (I) of section 13 of the Airports Economic Regulatory Authority of India Act, 2008]"AMENDMENT T0 THE AIRPORTS AUTHORITY OF INDIA ACT, 1994(55 or 1994)
