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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(4) in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

(4)A street vendor shall be relocated or evicted by the municipality physically in such manner, as may be prescribed only after he had failed to vacate the place specified in the certificate of vending, after the expiry of the period specified in the notice.