Section 2(1)(c) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

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Union of India - Subsection

Section 2(1)(c) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

(c)“local authority” means a Municipal Corporation or a Municipal Council or a Nagar Panchayat, by whatever name called, or the Cantonment Board, or as the case may be, a civil area committee appointed under section 47 of the Cantonment Act, 2006(41 of 2006)or such other body entitled to function as a local authority in any city or town to provide civic services and regulate street vending and includes the “planning authority” which regulates the land use in that city or town;

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Union of India - Subsection

Section 2(1)(c) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014