Section 38 in Rajasthan Special Investment Regions Act, 2016
38. Restriction on grant of permission for development after the coming into force of Master Development Plan.
(1)From the date of notification of the Master Development Plan, no government agency or any other person shall, within the area included in the Master Development Plan, institute or change the use of any land or building or undertake, or grant any permission for, any development unless the Regional Development Authority has given specific approval for the same in the manner prescribed by the regulations.(2)No local authority shall undertake, or grant any permission for, any development, within the area included in the Master Development Plan, unless it has obtained the approval of the Regional Development Authority in the manner prescribed by the regulations.
