Section 326G in Chennai City Municipal Corporation Act, 1919
326G. Exemption.
- Nothing contained in this Chapter shall apply to any [hoarding or digital banner or placard] [Substituted by the T.N. Act No. 2 of 2011 (w.e.f 16.11.2011) for word 'hoarding'.] on which is exhibited any advertisement which relates to,-(a)the trade or business carried on within the land or building, upon or over, which such [hoarding or digital banner or placard] [Substituted by the T.N. Act No. 2 of 2011 (w.e.f 16.11.2011) for word 'hoarding'.] is erected or to any sale or letting of such land or building or any effects therein or to any sale, entertainment or meeting to be held upon or in such land or building; or(b)the name of the land or building, upon or over which the [hoarding or digital banner or placard] [Substituted by the T.N. Act No. 2 of 2011 (w.e.f 16.11.2011) for word 'hoarding'.] is erected or to the name of the owner or occupier of such land or building:Provided that the exemption under this section shall be subject to such size and nature of [hoarding or digital banner or placard] [Substituted by the T.N. Act No. 2 of 2011 (w.e.f 16.11.2011) for word 'hoarding'.] as may be prescribed.
