Section 3 in The Tamil Nadu Acquisition of Hoardings Act, 1985
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)"amount" means the amount payable under this Act for the acquisition of the hoarding;(b)"Authorised Officer" means an Authorised Officer appointed under section 12;(c)"date of commencement of this Act" in relation to the city of [Chennai] [Substituted for 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] means the 10th July 1985 and in relation to any other local area means, the date appointed by the notification issued under sub-section (3) of section 1 in relation to such other local area;(d)"Government" means the State Government;(e)"hoarding" means any screen of boards or framework or other support-(i)intended for exhibiting advertisement, or(ii)on which any advertisement has been exhibited, which is erected wholly or in part upon or over any land, building, wall or structure, which or any part of which shall be visible from some point in any public place or private place and includes all and every part of any such screen of boards, framework or other support;(f)"local area" means the city of [Chennai] [Substituted for 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and any area, whether urban or rural, declared by the Government by notification to be a local area for the purposes of this Act;(g)"person interested" in relation to any hoarding includes any person who has an interest in the hoarding and any other person who is affected by the vesting of the hoarding and claiming or entitled to claim an interest in the amount;(h)"private place" means any place other than a public place;(i)"public place" means any place (including a road, street or way, whether a thoroughfare or not, and a landing place) to which the public are granted access, or have a right to resort or over which they have a right to pass.
