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Ker. HC: Can’t Use ‘Emergent Reasons’ as Ground to Remove Street Vendors - (13 Feb 2025)

CIVIL

Kerala High Court has held that there should not be eviction of street vendors on grounds of ‘grave and emergent’ reasons in violation of their rights under Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014.

Tags : KERALA HIGH COURT   STREET VENDORS   EMERGENT REASONS  

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