Section 4(2) in Rajasthan Special Investment Regions Act, 2016
(2)On declaration of an area under sub-section (1) as periphery of a Special Investment Region, -(a)the Regional Development Authority of the Special Investment Region shall be the Regional Development Authority for the periphery of the Special Investment Region; and(b)the powers and functions of the Regional Development Authority and the Board shall extend to the periphery of the Special Investment Region.
