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[Cites 0, Cited by 0] [Section 129C] [Entire Act]

State of Tamilnadu - Subsection

Section 129C(e) in Chennai City Municipal Corporation Act, 1919

(e)if any addition or alteration be made to, or in the building, wall or structure upon or over which the advertisement is erected, exhibited, fixed, or retained if such addition or alteration involves the disturbance of the advertisement or any part thereof; and