Section 20(4) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(4)The Ambaji Pilgrimage Tourism Authority, after considering the representation and, if it deems fit, after providing an opportunity of being heard, may withdraw the notice fully or to the extent in respect of any of the matters specified therein:Provided that in case where the representation is not withdrawn fully, the Ambaji Pilgrimage Tourism Authority may grant a period not exceeding one month for the compliance of the matters which have not been withdrawn.
