Section 23 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
23. Development under taken on behalf of Government and Ambaji Pilgrimage Tourism Authority.
(1)Where the Central Government or a State Government intends to carry out development of any land for any purpose of the Government or for carrying out any operational construction, the concerned Department shall inform in writing the Ambaji Pilgrimage Tourism Authority of its intention to do so, giving full particulars thereof, and accompanied by such documents and plans as may be prescribed at least thirty days before undertaking such development or construction.(2)Where the Ambaji Pilgrimage Tourism Authority raises any objection to the proposed development on the ground that such development is not in conformity with the provisions either of any development plan under preparation, or development plan already sanctioned, or of any building bye-laws in force for the time being, or for any other material consideration, the concerned Department shall-(i)either make necessary modifications in the proposals for development to meet the objections raised by the Ambaji Pilgrimage Tourism Authority; or(ii)submit the proposals for development together with the objections raised by the Ambaji Pilgrimage Tourism Authority to the State Government for decision.(3)The State Government on receipt of the proposals for development together with the objections of the Ambaji Pilgrimage Tourism Authority shall, either approve the proposals with or without modifications or direct the department to make such modifications in the proposals as it considers necessary in the circumstances.(4)Where the Ambaji Pilgrimage Tourism Authority intends to carry out development of land for its own purpose in the exercise of its powers under any law for the time being in force, such development shall be in conformity with the development plan and of the bye-laws or regulations relating to construction of buildings.(5)The provisions of sections 12, 13 and 14 shall not apply to developments carried out under this section.
