Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(4)(c) in Gujarat Special Investment Region Act, 2009

(c)For the purpose of this section and with any other requirement for proper planning, management and development of the Special Investment Region, the Regional Development Authority may issue such direction or instruction as it may consider necessary to any person, unit, entity. Developer or any other stakeholder in the Special Investment Region and the person, unit, entity. Developer or, as the case may be, the stakeholder shall be bound by such directions.