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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(2)(iv) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020

(iv)to acquire hereinafter by sale, take on lease, hire, pledge or otherwise, grant, allocation, donation, town planning scheme, consent agreement or through proceedings under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, hold or manage any moveable or immoveable property as it may deem necessary subject to general or specific directions of the State Government in this behalf;