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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(3) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020

(3)The State Government on receipt of the proposals for development together with the objections of the Ambaji Pilgrimage Tourism Authority shall, either approve the proposals with or without modifications or direct the department to make such modifications in the proposals as it considers necessary in the circumstances.