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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(4)(a) in Gujarat Special Investment Region Act, 2009

(a)Notwithstanding anything contained in the relevant State Acts, rules or any existing instructions of the State Government, the Regional Development Authority may frame its own General Development . Regulations and the same shall prevail for developments in the Special Investment Region.