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[Cites 0, Cited by 3] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

(3)No street vendor shall be relocated or evicted by the local authority from the place specified in the certificate of vending unless he has been given thirty days’ notice for the same in such manner as may be specified in the scheme.