Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

De-notified area of specified Special Economic Zone- (Ministry of Commerce and Industry) (18 Jan 2022)

MANU/COMM/0009/2022

Commercial

Whereas, M/s. State Industries Promotion Corporation of Tamil Nadu Limited, had proposed under section 3 of the Special Economic Zones Act, 2005 (28 of 2005), (hereinafter referred to as the said Act) to set up a Special Economic Zone for Engineering Sector at State Industries Promotion Corporation of Tamil Nadu Limited, Industrial Growth Centre, Perundurai Village, Erode District, in the State of Tamil Nadu;

AND, WHEREAS, the Central Government, in exercise of the powers conferred by sub-section (1) of section 4 of the said Act read with rule 8 of the Special Economic Zones Rules 2006, had notified an area of 105.445 hectares and de-notified an area of 26.407 hectares at the above Special Economic Zone vide Ministry of Commerce and Industry Notifications Number S.O. 916(E) dated 23rd April, 2008 and S.O. 6475(E) dated 26th December, 2018, respectively;

AND, WHEREAS, M/s. State Industries Promotion Corporation of Tamil Nadu Limited has now proposed for de-notification of 9.255 hectares from the above Special Economic Zone;

AND, WHEREAS, the State Government of Tamil Nadu has given its approval to the proposal vide letter No. 5871/MIE.2/2021-1 dated 06th August, 2021;

AND, WHEREAS, the Development Commissioner, MEPZ Special Economic Zone has recommended the proposal for de-notification of an area of 9.255 hectares of the above the Special Economic Zone;

AND, WHEREAS, the Central Government is satisfied that the requirements under sub-section (8) of section 3 of the said Act and other related requirements are fulfilled;

NOW, THEREFORE, in exercise of the powers conferred by second proviso to sub-section (1) of section 4 of the Special Economic Zones Act, 2005 and in pursuance of rule 8 of the Special Economic Zones Rules, 2006, the Central Government hereby de-notifies an area of 9.255 hectares of the above Special Economic Zone, thereby making the total area of the Special Economic Zone as 69.783 hectares.

Tags : DE-NOTIFIED AREA   SEZ   NOTIFICATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved