Section 24 in Rajasthan Special Investment Regions Act, 2016
24. Power of Regional Development Authority to make agreement.
- A Regional Development Authority shall be competent to make any agreement with any person in respect of any matter which is to be provided for in a Master Development Plan or a Development Scheme and unless it is otherwise expressly provided therein, such agreement shall take effect on or after the day on which the Master Development Plan or the Development Scheme, as the case may be, comes into force.
