Section 4(1) in Andhra Pradesh Industrial Corridor Development Act, 2017
(1)The area notified under an Industrial Node and Peripheries, excluding the gram-kantham areas and the municipal areas, shall cease to be under the jurisdiction of the respective Local Authorities so far as it relates to this Act and shall be deemed to be an industrial township within the meaning of the proviso to clause (1) of Article 243Q of the Constitution of India from the date it is so notified in the Andhra Pradesh Gazette by the State Government.
