Section 9 in Telangana Prevention of Disfigurement of Open Places and Prohibition of Obscene and Objectionable Posters and Advertisements Act, 1997
9. Constitution of Authority for determination of questions relating to obscenity of poster.
- The Government may as soon as may be after the commencement of this Act, by notification constitute an authority or authorities for the purpose of determining all questions relating to obscenity of a poster.
