233C. Consultation with the panchayat for opening Government industrial estate, industrial development area etc.
(1)The village panchayat shall be consulted before opening an industrial estate industrial development area, industrial development plot, industrial growth centre, export processing zone or industrial park by the Government or an agency controlled by Government.(2)So far as the industrial units specified under item clause (h) of section 233B are concerned, the provisions of section 235 F and 235 H or sections 235 P and 235 Q, as the case may be, shall be complied with.] [Added by Act 13 of 1999.]
