Section 23 in Gujarat Special Investment Region Act, 2009
23. Integrated development of a large area in Special investment Region.
- A person or an entity, having under his possession the minimum contiguous area in the Special Investment Region as prescribed by the Apex Authority from time to time and intending to undertake integrated development of the said area with economic activity and amenities, may apply to the Apex Authority as per the procedure laid down in section 18:Provided that such development shall be subject to the development plan, the General Development Regulations and such other conditions as the Apex Authority may deem fit.
