Section 1 in The National Airports Authority Act, 1985
1. Short title, commencement and application .-(1) This Act may be called the National Airports Authority Act, 1985.
(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.(3)It applies to-(a)all aerodromes whereat domestic air transport services are operated or are intended to be operated, other than-(i)aerodromes to which the International Airports Authority Act, 1971 (43 of 1971) applies; and(ii)aerodromes and airfields belonging to, or subject to the control of, any armed force of the Union;(b)all civil enclaves; and(c)all aeronautical communication stations.
