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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016

(2)The chairperson of the local authority concerned shall dispose the appeal within thirty days from the date of filing of appeal and shall make a speaking order while either accepting or rejecting appeal after giving a personal hearing to the appellant as well as the Town Vending Committee.