Section 410J(a) in The Madurai City Municipal Corporation Act, 1971
(a)(i)where any hoarding (other than traffic sign and road sign) visible to the traffic on the road is hazardous and a disturbance to the safe traffic movement, so as to adversely affect free and safe flow of traffic and which is in existence immediately before the date of the commencement of the Tamil Nadu Municipal Laws (Amendment) Act, 2000 (Tamil Nadu Act 26 of 2000) (hereafter in this section referred to as the amendment Act), the [District Collector] [Substituted for the word 'Commissioner' by the Tamil Nadu Act 26 of 2000.] shall, by notice in writing, require the licenses or any person in possession, of such hoarding, to remove such hoarding within such time as may be specified in the notice:
