Section 13(1) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(1)Any person not being the Central Government or a State Government, intending to retain any use of building or work constructed or carried out on any land, or to continue any use of any particular land, before the date on which a final development plan comes into force, which is not in conformity with the provisions of the regulations or the final development plan, shall make an application in writing to the Ambaji Pilgrimage Tourism Authority for permission to retain or continue such use, containing such particulars and accompanied by such documents and such fees as may be determined by regulations, within six months from the date on which the final development plan in respect of such Pilgrimage Tourism development area comes into force.
