Section 2(1)(j) in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017

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NCT Delhi - Subsection

Section 2(1)(j) in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017

(j)"public purpose" includes in the context of the Act,-

(i)widening of roads, streets, lanes

(ii)shifting the alignment of roads, streets, lanes,

(iii)erecting of flyovers with or without clover leaves and slip down roads,

(iv)erecting underpasses,

(v)development of land for the purpose for which it has been reserved or acquired for any public projects,

(vi)implementation of town planning schemes,

(vii)laying of water, storm water or sewer lines,

(viii)erecting intermediate pumping stations for the services,

(ix)public conveniences,

(x)any project related with public transport like Bus Rapid Transit System (BRTS), Metro etc.,

(xi)erection of Economically Weaker Section (EWS) Housing,

(xii)creation of Parks, Gardens and Recreational Area,

(xiii)conservation of any eco system resource in that area, and any other developmental work taken by the local authority, the beneficiary of which will be the community at large

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NCT Delhi - Subsection

Section 2(1)(j) in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017