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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(3)(z) in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

(z)the principles for determination of vending zones as restriction-free-vending zones, restricted-vending zones and no-vending zones;
(za)the principles for determining holding capacity of vending zones and the manner of undertaking comprehensive census and survey;
(i)relocation should be avoided as far as possible, unless there is clear and urgent need for the land in question;
(ii)affected vendors or their representatives shall be involved in planning and implementation of the rehabilitation project;
(iii)livelihood opportunities created by new infrastructure development projects shall accommodate the displaced vendors so that they can make use of the livelihood opportunities created by the new infrastructure;
(iv)loss of assets shall be avoided and in case of any loss, it shall be compensated;
(v)any transfer of title or other interest in land shall not affect the rights of street vendors on such land, and any relocation consequent upon such a transfer shall be done in accordance with the provisions of this Act;
(vi)State machinery shall take comprehensive measures to check and control the practice of forced evictions;
(vii)natural markets where street vendors have conducted business for over fifty years shall be declared as heritage markets, and the street vendors in such markets shall not be relocated.
(zc)any other matter which may be included in the scheme for carrying out the purposes of this Act.
(zb)principles of relocation subject to the following :-