Section 31 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
31. Ambaji Pilgrimage Tourism Authority to be an Industrial Township.
(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.(2)The provisions of sections 264B and 264C of the Gujarat Municipalities Act, 1963 shall be applicable in case the Pilgrimage Tourism development area is declared as notified area under sub-section (1).
