Section 11 in The Rajasthan Special Economic Zones Development Act, 2003
11. Declaration of zone to be Industrial Township.
(1)The Governor may specify the zone to be an industrial township in accordance with the provisions of Article 243Q of the Constitution of India.(2)The special economic zone shall cease to be under the jurisdiction of. a municipality constituted under the Rajasthan Municipalities Act, 1959 (Act No.38 of 1959) or, as the case may be, a Panchayat Raj Instituted constituted under the Rajasthan Panchayati Rajasthan Act, 1994 (Act No. 13 of 1994) with effect from the date of the issuance of a notification under sub - section (1).
