Section 285F(1) in Tamil Nadu District Municipalities Act, 1920
(1)Where any hoarding is retained after the expiry of the licence or erected contrary to the conditions of licence, the [District Collector] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act, 2003 (Tamil Nadu Act 19 of 2003).] may, by notice in writing, require the licensee to remove such hoarding within such time as may be prescribed.
