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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(4) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020

(4)If the Ambaji Pilgrimage Tourism Authority fails to communicate its order to the applicant within three months from the date of receipt of the application, such permission shall be deemed to have been granted to the applicant on the expiry of the said period of three months.