Section 10 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
10. Application of President’s Act No. 27 of 1976.
(1)The provisions of the Gujarat Town Planning and Urban Development Act, 1976, shall mutatis mutandis, apply with respect to the Development Plans and to the Town Planning Schemes made under this Act.(2)The Ambaji Pilgrimage Tourism Authority shall be the “Appropriate Authority” for the Pilgrimage Tourism development area for the purposes of sub-section (1).
