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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in Rajasthan Special Economic Zones Act, 2015

(2)Notwithstanding anything contained in any Rajasthan Law, the master plan of the Special Economic Zone and maps of any buildings or erections in the Special Economic Zone or any modifications and alterations in such maps shall be approved and sanctioned by the Development Commissioner.