Section 2(1)(g) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

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Union of India - Subsection

Section 2(1)(g) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

(g)“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 which is legally enforceable under the applicable Town and Country Planning Act or the Urban Development Act or the Municipal Act, as the case may be;

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Union of India - Subsection

Section 2(1)(g) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014