Section 12 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
12. Application of permission for development.
Any person, not being the Central Government or a State Government, intending to carry out any development in any building or in or over any land within the limits of a Pilgrimage Tourism development area shall, make an application in writing to the Ambaji Pilgrimage Tourism Authority for permission for such development in such form and containing such particulars and accompanied by such documents as may be determined by regulations.
