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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(3) in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

(3)No street vendor shall be relocated or evicted by the municipality from the place specified in the certificate of vending unless he has been given seven days notice for the same, in such manner, as may be prescribed.