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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(1)(b) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020

(b)in a case where permission is granted subject to conditions, due to which the land has become incapable of reasonable beneficial use by carrying out the conditions of the permission, he may, within the time and in the manner determined by regulations, serve on the Ambaji Pilgrimage Tourism Authority a notice (hereinafter referred to as “a purchase notice”) requiring the Ambaji Pilgrimage Tourism Authority to purchase his interest in the land in accordance with the provisions of this section.