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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(2) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020

(2)The provisions of sections 264B and 264C of the Gujarat Municipalities Act, 1963 shall be applicable in case the Pilgrimage Tourism development area is declared as notified area under sub-section (1).