Section 20(1) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(1)Where any development has been carried out in any of the circumstances referred to in sub-section (1) of section 19, or any use of and or building or work is continued so as to constitute an offence punishable under sub-section (2) of section 19, the Ambaji Pilgrimage Tourism Authority may, subject to the provisions of this section, within three years of such development, or continuance of use so made, serve on the owner a notice requiring him, within such period, being not less than one month as may be specified therein, after the service of the notice,-(a)to restore the land or building to its condition existing before the said development took place, in cases specified in clause (a) or clause (c) of sub-section (1) of section 19;(b)to secure compliance with the conditions or with the permissions as modified, as the case may be, in cases specified in clause (b) or clause (d) of sub-section (1) of section19;(c)to discontinue such use of building or land or work:Provided that where the notice requires the discontinuance of any use of land or building, the Ambaji Pilgrimage Tourism Authority shall also serve a notice on the occupier.
