Section 24(a) in The Tamil Nadu Acquisition of Hoardings Act, 1985
(a)any hoarding belonging to,(i)the Central Government;(ii)any State Government;(iii)any company or other authority owned or controlled by Central Government or any State Government; or(iv)any such institution as may be approved by the Central Government in this behalf; or(v)any hoarding on which is exhibited any advertisement which relates to.
