Section 7 in The Rajasthan Special Economic Zones Development Act, 2003
7. Acquisition and transfer of land by the State Government.
(1)The State Government may, for the purposes of this Act, acquire land in accordance with the provisions of Land Acquisition Act, 1894 (Central Act No. 1 of 1894).(2)The State Government may, for the purposes of this Act, transfer land owned, acquired or controlled by it to the Developer on such terms and conditions as the State Government may prescribe.(3)The developer may acquire land independently from private parties by purchase, lease or otherwise.
