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State of Bihar - Section

Section 20 in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017

20. The following shall be the manner of giving notice for eviction of a street vendor.

(1)One month notice prior eviction under Section 18 of the Act.
(2)The notice of eviction should be in the name of the street vendor who is getting evicted via registered post or personally.