Section 11 in The Gujarat Special Economic Zone Act, 2004
11. Zone to be industrial township.
(1)Every Zone, having regard to the municipal services proposed to be provided in the area of the Zone and such other factors, shall be deemed to be an industrial township area under the proviso to clause (1) of article 243Q of the Constitution of India.(2)Notwithstanding anything contained in any other law for the time being in force, the area of Zone shall cease to be under the jurisdiction of any municipal corporation, municipal council, nagar panchayat or gram panchayat or the notified area constituted under the State laws.
