Section 13 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
13. Permission for retention or continuance of use of any building or work or any use of land.
(1)Any person not being the Central Government or a State Government, intending to retain any use of building or work constructed or carried out on any land, or to continue any use of any particular land, before the date on which a final development plan comes into force, which is not in conformity with the provisions of the regulations or the final development plan, shall make an application in writing to the Ambaji Pilgrimage Tourism Authority for permission to retain or continue such use, containing such particulars and accompanied by such documents and such fees as may be determined by regulations, within six months from the date on which the final development plan in respect of such Pilgrimage Tourism development area comes into force.(2)On or after the date on which the said period of six months expires, no person shall retain or continue any such use of building or work or land, without such permission having been obtained or contrary to the terms thereof:Provided that where such person has applied under sub-section (1) within a period of six months and no order has been made within a period of six months after the receipt of the application under said sub- section (1), he shall retain or continue such use until the date of such order.
