Section 19 — Amendment of Act 55 of 1994.

In the Airports Authority of India Act, 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.

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