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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(1) in Gujarat Special Investment Region Act, 2009

(1)The Regional Development Authority may enter into agreement with a developer for carrying out any project or work in the Special Investment Region:Provided that, in case of infrastructure projects, the process of selection of a developer shall be such as stipulated in the Gujarat Infrastructure Development Act, 1999, (Gujarat 11 of 1999).