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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(c) in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017

(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 [or such other body entitled to function as a local authority in any city or town to provide civic services and regulate street vending in that city or town;