Section 24 in Gujarat Special Investment Region Act, 2009
24. Allocation of premises in special Investment Region.
(1)Subject to any general or specific directions of the State Government or the Apex Authority, the Regional Development Authority shall be the primary agency for allocating and handing over the premises, land and amenities to the units, amenities and infrastructure projects being set up in the Special Investment Region .(2)The Regional Development Authority shall offer the lands, premises and amenities within the Special Investment Region to the concerned unit or person on such terms and conditions and after levying such charges as it deems fit or as directed by the Apex Authority.(3)The Regional Development Authority shall make provisions and take steps for recovery of dues, rent and charges from the occupants of premises and amenities in the Special Investment Region .(4)The pending dues, if any, on proposal and certification in this regard by the Regional Development Authority, may be recovered or collected as an arrear of land revenue.(5)The Regional Development Authority in consultation with the Apex Authority, may make provisions for eviction of the occupants from any premises in the Special Investment Region for violation of any guidelines issued under this Act or non-compliance of the provisions of this Act.
