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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in Airports Authority of India (Management of Airports) Regulations, 2003

(2)The Competent Authority may remove or cause to be removed at the cost of the party concerned any unauthorised boards, advertisements, posters, counters, kiosks or other structures within the airport or civil enclave premises.