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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Chattisgarh - Subsection

Section 13(2)(xi) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010

(xi)That the above right is not a title to land and does not allow me the freedom to alienate it by sale or lease or gift to another person, and if found guilty of doing this [ shall be liable for punishment and fine as may be fixed under law.