Section 285F(2) in Tamil Nadu District Municipalities Act, 1920
(2)Where the hoarding is not removed within the time specified in the notice, the [District Collector] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act, 2003 (Tamil Nadu Act 19 of 2003).] shall, without further notice, remove such hoarding and recover the expenditure for such removal as an arrear of land revenue.
