Section 49 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
49. Land deemed to be for public purpose.
Land needed for the purposes of a town planning scheme, development plan or an infrastructure project under this Act shall be deemed to be the land needed for public purpose within the meaning of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
