LexSection 28B — Appointment of eviction officers.
The Airports Authority of India Act, 1994
1 [ 28B. Appointment of eviction officers. --The Authority may, by general or special order in writing, appoint such number of its officers, as it thinks fit, to be eviction officers for the purposes of this Chapter, and define the local limits within which, or the categories of airport premises in respect of which, the eviction officers shall exercise the powers conferred and perform the duties imposed, on eviction officers by or under this Chapter.]Open in Lexace · Ask the AI about this section