Airports Economic Regulatory Authority of India Act, 2008
44. Bar of jurisdiction. -
No civil court shall have jurisdiction in respect of any matter which the Authority is empowered by or under this Act to determine.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Airports Economic Regulatory Authority of India Act, 2008 44. Bar of jurisdiction. - No civil court shall have jurisdiction in respect of any matter which the Authority is empowered by or under this Act to determine. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
