- (i) SEZ as approved by Government of India and the designated area falling within it shall be considered for declaring as Industrial Township under the provisions of Article 243(Q) of the Constitution of India. If so declared, a Township authority shall be constituted by the G.O.P. for carrying out the development, operation, management and maintenance of the functions of the Zone and the designated area.(ii)The Developer shall erect substantial boundary marks defining the limits of the Zone.
