Section 15 in Rajasthan Special Economic Zones Act, 2015
15. Declaration of the Zone to be industrial township.
(1)The Governor may specify the zone to be an industrial township in accordance with the provisions of Article 243 Q 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, 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).
