Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Union of India - Subsection Section 8(x) in The Special Economic Zone Authority Rules, 2009 (x)May allot built-up premises or land to the entrepreneur for authorised operation after issue of Letter of Approval by the Development Commissioner;
