Section 48 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
48. Application of provisions of section 65 of Gujarat Land Revenue Code, 1879.
In respect of the land which is included in the scheme sanctioned under the provisions of the Gujarat Town Planning and Urban Development Act, 1976, the provisions of the Gujarat Land Revenue Code, 1879, in so far as obtaining the permission of the Collector for the use of the agricultural land into any non-agriculture purpose is concerned, shall be applicable as per general or specific orders of the State Government made in this behalf.
