Section 15(4) in Gujarat Special Investment Region Act, 2009
(4)(a)Notwithstanding anything contained in the relevant State Acts, rules or any existing instructions of the State Government, the Regional Development Authority may frame its own General Development . Regulations and the same shall prevail for developments in the Special Investment Region.(b)Every person, unit or Developer or any other stakeholder in Special Investment Region shall be required to get the plans of the building approved by the Regional Development Authority before commencing any construction and shall obtain the approval of the Regional Development Authority necessary and incidental thereto, after the completion and before the use of such premises.(c)For the purpose of this section and with any other requirement for proper planning, management and development of the Special Investment Region, the Regional Development Authority may issue such direction or instruction as it may consider necessary to any person, unit, entity. Developer or any other stakeholder in the Special Investment Region and the person, unit, entity. Developer or, as the case may be, the stakeholder shall be bound by such directions.
