19. AMENDMENTS TO THE AIRPORTS AUTHORITY OF INDIA ACT, 1994
In theAirports Authority of IndiaAct, 1994,—(a)in section 28A, clause (e) shall be omitted;(b)in section 28E, for the word "Tribunal", at both the places where it occurs, the words "Central Government" shall be substituted;(c)sections 28-I, 28J and 28JA shall be omitted;(d)in section 28K,—(i)in sub-section (1),—(A)for the words "Tribunal in such form as may be prescribed", the words "High Court" shall be substituted;(B)in the proviso, for the word "Tribunal", the words "High Court" shall be substituted;(ii)sub-sections (2), (3), (4) and (5) shall be omitted;(e)section 28L shall be omitted;(f)in section 28M, the words "or the Tribunal" shall be omitted;(g)in section 28N, in sub-section (2), for the word "Tribunal", the words "High Court" shall be substituted;(h)in section 33, the words "or the Chairperson of the Tribunal" shall be omitted;(i)in section 41, in sub-section (2), clauses (gvi), (gvii), (gviii) and (gix) shall be omitted.
