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Calcutta HC: Street Vendors Act Protects Lawful Vending, Not Illegal Encroachments - (27 Aug 2026)

CIVIL

Calcutta High Court held that the Street Vendors Act, 2014 protects lawful vending but not unauthorised permanent structures or encroachments, while dismissing hawkers’ associations’ challenge to a KMC eviction notice.

Tags : STREET VENDORS ACT; ENCROACHMENTS; VENDING  

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