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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(3) in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015

(3)The appeal shall be put up before the Appeal Committee by the concerned local authority immediately on its receipt and Appeal Committee shall fix a date for hearing of the appeal and shall cause a notice of the hearing to be served upon the parties.