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NCT Delhi - Section

Section 26 in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017

26. Publication of summary of notified scheme in newspapers, etc.

(1)A summary of the scheme notified by the Government, under sub-section (1) of section 38 of the Act, shall be published by the Municipal Commissioner/Chairperson/CEO of each Local Authority at least in two prominent daily newspapers as per provision of sub-section (2) of section 38 and also circulated by public notice in the area for being widely known in the area or locality of its jurisdiction which is likely to be affected thereby.
(2)The notice shall be signed by the Municipal Commissioner/Chairperson/Chief Executive Officer of the Local Authority or by an officer authorised by him in this behalf.
(3)The notice shall be in such language or languages as the Municipal Commissioner/Chairperson /Chief Executive Officer of the Local Authority may specify in this behalf.