Section 15(2) in Rajasthan Special Economic Zones Act, 2015
(2)The Special Economic Zone shall cease to be under the jurisdiction of, a municipality constituted under the Rajasthan Municipalities Act, 2009 (Act No. 18 of 2009) or, as the case may be, a Panchayati Raj Institution constituted under the Rajasthan Panchayati Raj Act, 1994 (Act No. 13 of 1994) with effect from the date of the issuance of a notification under sub-Section (1).
