Section 285G(ii) in Tamil Nadu District Municipalities Act, 1920
(ii)the name of the land or building, upon or over which the [hoarding or digital banner or placard] [Substituted for 'hoarding' by Tamil Nadu Act No. 2 of 2011, dated 05.02.2011, w.e.f. 16.11.2011.] is erected or to the name of the owner or occupier of such land or building:
