Section 26 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
26. Prevention of nuisance.
Notwithstanding anything contained in any other law for the time being in force, or any instrument, contract or usage or any order, judgment or decree of any court, no person, company, association or firm or any other body shall cause any nuisance within the Pilgrimage Tourism development area.
