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State of Gujarat - Section

Section 22 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020

22. Recovery of expenses incurred.

Any expenses incurred by the Ambaji Pilgrimage Tourism Authority under section 20 or section 21 shall be a sum due to the Ambaji Pilgrimage Tourism Authority under this Act from the person in default or the owner of the land or the building.