Section 16 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
16. Obligation to purchase land on refusal of permission or grant of permission in certain cases.
(1)Where permission for the retention or continuance or retention of use of building or work or land of the kind referred to in section 13 is refused or is granted subject to any conditions, then, if any owner of the land claims-(a)in a case where such permission is refused on the ground that the land in question has become incapable of reasonable beneficial use in its existing state,(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.(2)Where a purchase notice is served on the Ambaji Pilgrimage Tourism Authority under sub-section (1), the Ambaji Pilgrimage Tourism Authority shall forthwith transmit a copy of the notice to the State Government and the State Government shall, if satisfied, confirm the notice and thereupon the Ambaji Pilgrimage Tourism Authority shall be deemed to be authorized to acquire the interest of the owner in accordance with the provisions of this Act, and shall serve on the owner a notice for acquiring his interest in such land on such date as the State Government may direct.(3)If the State Government does not confirm the purchase notice, within the period of six months from the date on which the purchaser has served notice under sub-section (1), the notice shall be deemed to have been confirmed at the expiration of that period and the Ambaji Pilgrimage Tourism Authority on which the notice was served shall be deemed to be authorized to acquire the interest of the owner.
