Section 21 in Gujarat Special Investment Region Act, 2009
21. Transfer of assets to Government company for infrastructure development.
(1)The Regional Development Authority may transfer its assets including the land granted by the State Government, its agencies or a local Authority, as the case may be, to a Government company for development of infrastructure and amenities in die special Investment Region .(2)Public assets including land and rights thereon shall be transferred or conferred to a private entity for a project as per agreement or, as the case may be, the concession agreement approved under clause (vi) of sub-section (2) of section 6.
