Section 56(xix) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(xix)any recoveries made or to be made or compensation awarded or to be awarded in respect of any plot, any rules or regulations made, under the Gujarat Town planning and Urban Development Act, 1976 shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act, and the provisions of this Act shall have effect in relation thereto.
