Section 34(2) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(2)It shall be competent for the Ambaji Pilgrimage Tourism Authority to recover any sum due to it which is not paid on demand on the day on which it becomes due or on the day fixed by the Ambaji Pilgrimage Tourism Authority by way of distress and sale of the goods and chattel of the defaulter, as if the amount thereof were a property tax due by the said defaulter.
