Section 36(4) in Champaner-Pavagadh Archaeological Park World Heritage Area Management Authority Act, 2006
(4)after section 123, the following section shall be inserted, namely:-Consequences of constitution of the Champaner-Pavagadh Archaeological Park World Heritage Area Management Authority. - "123A Notwithstanding anything contained in this Act, with effect from the date of the constitution of the Champaner-Pavagadh Archaeological Park World Heritage Area Management Auhtority under the Champaner-Pavagadh Archaeological Park World Heritage Area Management Authority Act, 2006 (Gujarat 28 of 2006), such authority shall be the Area Development Authority or the Urban Development Authority for the area comprising the heritage area and shall exercise all the powers, perform duties and discharge functions under this Act as if it were Area Development Authority or Urban Development Authority constituted for the heritage area."
