Section 4 in Gujarat Special Investment Region Act, 2009
4. Special Investment Region to be out of Jurisdiction of local authority.
(1)A Special Investment Region declared under this Act, except the village site area (gamtal) of a Village Panchayat, Municipal area and Municipal Corporation area declared under the provisions of respective State laws, shall cease to be under the jurisdiction of a local authority to the extent it relates to the provisions made in this Act.(2)While preparing the development plan for the Special Investment Region, the Regional Development Authority shall take into account the development plan, if any, prepared by the respective local authority for the concerned village site area (gamtal) of the village Panchayat, Municipal area and Municipal Corporation area and the adjacent area thereof:Provided that the State Government may declare the adjacent area of a village Panchayat. Municipality or Municipal Corporation from time to time.
