LexSection 28Q — Power to obtain information.
The Airports Authority of India Act, 1994
1 [ 28Q. Power to obtain information. --If the eviction officer has reason to believe that any persons are in an unauthorised occupation of any airport premises, he or any other officer authorised by him in this behalf may require those persons or any other person to furnish information in relation to the names and other particulars of the persons in occupation of the airport premises and every person so required shall be bound to furnish the information in his possession.]Open in Lexace · Ask the AI about this section