Section 16(2) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(2)Where a purchase notice is served on the Ambaji Pilgrimage Tourism Authority under sub-section (1), the Ambaji Pilgrimage Tourism Authority shall forthwith transmit a copy of the notice to the State Government and the State Government shall, if satisfied, confirm the notice and thereupon the Ambaji Pilgrimage Tourism Authority shall be deemed to be authorized to acquire the interest of the owner in accordance with the provisions of this Act, and shall serve on the owner a notice for acquiring his interest in such land on such date as the State Government may direct.
