Section 16(3) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(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.
