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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Aircraft Act, 1934

(2)The Central Government may, by notification in the Official Gazette, make such modifications of the said provisions in their application to aircraft as appear necessary or expedient.[9A. Power of Central Government to prohibit or regulate construction of buildings, planting of trees, etc.-