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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(1) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020

(1)Any sum due to the Ambaji Pilgrimage Tourism Authority under this Act shall be a first charge on the plot on which it is due, subject to the prior payment of land revenue, if any, due to the State Government thereon.