Section 4(1) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(1)As soon as may be after the declaration of a Pilgrimage Tourism development area under section 3, the State Government shall, by notification in the Official Gazette, constitute an authority for such area to be called the Ambaji Area Development and Pilgrimage Tourism Governance Authority (hereinafter referred to as “Ambaji Pilgrimage Tourism Authority”) for such Pilgrimage Tourism development area for the purpose of carrying out the functions assigned to it by or under this Act.
