SC: Amendments to Government Orders Must Be Construed Fairly to Prevent Hardship  ||  SC: Divorce Settlement Waiver Bars Revival of Monetary Claim under DV Act  ||  Supreme Court: Plaint Cannot Be Rejected Where Ad Valorem Court Fee Depends on Disputed Facts  ||  SC: Bail in Serious Offences like Murder Cases Must be Supported by Clear and Justifiable Reasons  ||  Gauhati HC: Legal Heir Not Made Party Can Challenge Ex-Parte Succession Certificate  ||  Allahabad HC: Hijab Not Essential Islamic Practice, Rejects Plea to Wear It With School Uniform  ||  Gauhati HC: 24-Hour Limit for Magistrate Production Starts From Initial Detention under NDPS Act  ||  Gujarat HC Orders Human Verification of AI-Generated Case Law in Tax Orders, Warns of Contempt  ||  Madras HC: Pending Domestic Violence Case Alone Cannot Curtail Husband’s Right to Travel Abroad  ||  Rajasthan HC: Son’s Coparcenary Claim Fails without Proof of Hindu Undivided Family    

Enforcement Date of Airports Economic Regulatory Authority of India (Amendment) Act, 2021- (Ministry of Civil Aviation) (19 Apr 2022)

MANU/CAVN/0006/2022

Civil

In exercise of the powers conferred by Sub-section (2) of Section 1 of the Airports Economic Regulatory Authority of India (Amendment) Act, 2021 (28 of 2021), the Central Government hereby appoints the 13th April, 2022 as the date on which the said Act shall come into force.

Tags : ENFORCEMENT OF ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved