Section 32(2) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(2)The following shall form part of, or be paid in to, the fund.(a)all money received by the Ambaji Pilgrimage Tourism authority by way of grants, loans, advances, fees, development charges or otherwise;(b)all money derived from its undertakings, projects and other sources;(c)bequests, donations made to the Authority, if any.(d)all money received by the Ambaji Pilgrimage Tourism Authority in any other manner or from any other source.
