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

State of Bihar - Subsection

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

(r)"planning authority" means an Urban Development Authority or any other authority in any city or town designated by the appropriate Government as responsible for regulating the land use by defining the precise extent of areas for any particular Activity in the master plan or development plan or zonal plan or layout plan or any other spatial plan under the Town and Country Planning Act or the Urban Development Act or the Municipal Act, which is legally enforceable for the time being as the case may be;