Section 38 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
38. Effect with respect to land right.
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force, no person shall have any right or any claim over any land which has been acquired by the State Government or by any Government agency prior to coming into force of this Act within the Pilgrimage Tourism Development area and had vested in it,(2)It shall be competent for the State Government to remove any person from the land referred to in sub-section (1).
