Section 3 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
3. Declaration of Pilgrimage Tourism development area.
(1)The State Government, for the purpose of securing planned Pilgrimage Tourism development, administration and governance in and around Maa Ambaji Temple, District Banaskantha in the State of Gujarat, may, by notification in the Official Gazette, declare such area to be the Pilgrimage Tourism development area.(2)Every notification issued under sub-section (1) shall define the limits of the area to which it relates.(3)The State Government may also, by notification in the Official Gazette, extend or reduce the Pilgrimage Tourism development area as and when it deems fit.
