Section 3(3) in The Rajasthan Special Economic Zones Development Act, 2003
(3)Notwithstanding anything contained in any law for the time being in force, the Development Commissioner shall make regulations, with the prior approval of the State Government with regard to town planning and urban development including floor space index, ground coverage, green space and other usages of land within the zone and shall approve the plan for the development of the zone and oversee the compliance of the approved plan.
