Section 21 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
21. Removal of unauthorized, temporary development summarily.
(1)Notwithstanding anything contained in this Chapter, where any person has carried out any development of a temporary nature in any of the circumstances referred to in sub-section (1) of section 20, so as to constitute an offence punishable under that section, the Ambaji Pilgrimage Tourism Authority may, by an order in writing, direct such person to remove any structure or work erected within fifteen days of the receipt of such order, and if thereafter, the person does not comply with the said order, the Ambaji Pilgrimage Tourism Authority may direct the Superintendent of Police, Banaskantha District to have such structure or work summarily removed without any notice and thereupon any such structure or work shall be summarily removed.(2)The decision of the Ambaji Pilgrimage Tourism Authority on the question as to what is development of a temporary nature shall be final.
