Section 34 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
34. Recovery of arrears.
(1)Any sum due to the Ambaji Pilgrimage Tourism Authority under this Act shall be a first charge on the plot on which it is due, subject to the prior payment of land revenue, if any, due to the State Government thereon.(2)It shall be competent for the Ambaji Pilgrimage Tourism Authority to recover any sum due to it which is not paid on demand on the day on which it becomes due or on the day fixed by the Ambaji Pilgrimage Tourism Authority by way of distress and sale of the goods and chattel of the defaulter, as if the amount thereof were a property tax due by the said defaulter.
