Section 25 in The Tamil Nadu Acquisition of Hoardings Act, 1985
25. Power to exempt.
- Where the Government, of their own motion or otherwise, are satisfied that the application of the provisions of this Act would cause undue hardship to any class of persons owning the hoardings, the Government may, by order, exempt, whether prospectively or retrospectively, and subject to such conditions, if any, as may be specified in the order, such hoardings from all or any of the provisions of this Act.
