Section 107C(e) in Tamil Nadu District Municipalities Act, 1920
(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 disturbances of the advertisement or any part thereof; and (f) if the building, wall or structure upon or over which the advertisement is erected, fixed or retained be demolished or destroyed.
