Section 56 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
56. Savings.
Notwithstanding anything done or any action taken including(i)any declaration of intention to make a town planning scheme,(ii)any draft development plan or draft town planning scheme published by Ambaji Area Development Authority,(iii)any application made to the State Government for the sanction of any draft development plan or draft town planning scheme,(iv)any sanction given by the State Government to the draft development plan or draft town planning scheme or any part thereof,(v)any restriction imposed on any person against carrying out any development work in any building or in or over any land or upon an owner of land or building against the erection or re-election of any building or work,(vi)any commencement certificate granted,(vii)any order or suspension of rule, bye-law, regulation, notification or order made,(viii)any purchase notice served on a Ambaji Area Development authority,(ix)any interest of an owner compulsorily acquired or deemed to have been acquired by it in pursuance of such purchase notice,(x)any revision of development plan,(xi)any appointment made of Town Planning officer,(xii)any proceeding pending before, and any decision of, a Town Planning Officer or a Board of Appeal,(xiii)any final scheme forwarded to, or sanctioned, varied or withdrawn by, the State Government,(xiv)any delivery of possession enforced,(xv)any eviction summarily made,(xvi)any notice severed,(xvii)any action taken to enforce a scheme,(xviii)any costs of scheme calculated and any payments made to Ambaji Area Development authority by owners of plots included in a scheme,(xix)any recoveries made or to be made or compensation awarded or to be awarded in respect of any plot, any rules or regulations made, under the Gujarat Town planning and Urban Development Act, 1976 shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act, and the provisions of this Act shall have effect in relation thereto.
