Section 29(1) in Gujarat Special Investment Region Act, 2009
(1)The area within the Special Investment Region except the village site area (gamtal) of a Village Panchayat. Municipal area and Municipal Corporation area shall be deemed to be an industrial township within the meaning of the provisions of clause (1) of article 243Q of the Constitution of India from the date it is so notified in the Official Gazette by the State Government.
