Section 3 in Rajasthan Special Investment Regions Act, 2016
3. Declaration of Special Investment Region.
(1)The State Government may, by notification in the Official Gazette, declare any area of land, including an industrial area, to be a Special Investment Region and specify the geographical area thereof.(2)An area declared as a Special Investment Region may be known by the name of its location and/or its predominant economic activity.(3)Every notification issued under sub-section (1) shall be laid before the State Legislature as soon as may be after it is issued.
