Section 31(1) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(1)The State Government may, having regard to the proviso to clause (1) of article 243Q of the Constitution of India consider the Pilgrimage Tourism development area to be an industrial township, and may by notification, declare the Pilgrimage Tourism development area to be a notified area:Provided that, the State Government may, while declaring the notified area, include or exclude the village site area (gamtal) of a Village Panchayat or Municipal area.
