Section 27 in Gujarat Special Investment Region Act, 2009
27. Periphery of Special Investment Region.
(1)The State Government may, by notification in the Official Gazette, declare such of the outer area not exceeding three kilometres on either side adjoining to 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 Apex Authority 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 land use plan and development plan for the periphery area in accordance with the provisions of this Act.
