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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(5) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

(5)The local authority shall dispose of the appeal received under sub-section (4) within such time and in such manner as may be prescribed:Provided that the local authority shall, before disposing of the appeal, give an opportunity of being heard to the aggrieved person.