Section 2(h) in The Gujarat Special Economic Zone Act, 2004
(h)"infrastructure facilities" means industrial, commercial or any other facility for development and operation of the Zone and includes any other facilities and amenities as may be notified by the State Government;(i)"operator" means a person engaged by the Developer for providing infrastructure facilities, amenities and services in the Zone;(ii)[ "peripheral area" means an area surrounding the Special Economic Zone as the State Government may, by notification in the Official Gazette, declare;] [Clause (ii) inserted by Gujarat 24 of 2007, dated 18th August 2007]
