Section 4 in Rajasthan Special Investment Regions Act, 2016
4. Declaration of periphery.
(1)The State Government may, by notification in the Official Gazette, declare such of the outer area on any side adjoining a Special Investment Region, to be the periphery of the Special Investment Region as it deems fit.(2)On declaration of an area under sub-section (1) as periphery of a Special Investment Region, -(a)the Regional Development Authority of the Special Investment Region shall be the Regional Development Authority for the periphery of the Special Investment Region; and(b)the powers and functions of the Regional Development Authority and the Board shall extend to the periphery of the Special Investment Region.(3)In order to regulate the developments in the periphery area, the Regional Development Authority may prepare separate Master Development Plan and Development Scheme for the periphery area in accordance with the provisions of this Act.
