Section 4(2) in Gujarat Special Investment Region Act, 2009
(2)While preparing the development plan for the Special Investment Region, the Regional Development Authority shall take into account the development plan, if any, prepared by the respective local authority for the concerned village site area (gamtal) of the village Panchayat, Municipal area and Municipal Corporation area and the adjacent area thereof:Provided that the State Government may declare the adjacent area of a village Panchayat. Municipality or Municipal Corporation from time to time.
