Section 18 in The Tamil Nadu Acquisition of Hoardings Act, 1985
18. Prohibition for erection of hoardings by any person other than the Government, etc.
- Notwithstanding anything contained in the [Chennai] [Substituted for 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) or the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) or in any other law for the time being in force, on and from the date of the commencement of this Act, no person other than the Government or any other authority or. officer specially authorised by the Government, in this behalf, shall erect any hoarding in any public place or any private place:Provided that where any person erects any hoarding in any public place or any private place within the City of [Chennai] [Substituted for 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] on and after the 10th July 1985 and before the date of the publication of this Act in the Tamil Nadu Government Gazette, any officer specially authorised by the Government in this behalf shall, after giving an opportunity to the person interested, remove such hoarding and no amount shall be paid in respect of the hoarding so removed.The provisions of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) are applicable to the City Municipal Corporations of Tiruchirappalli, Tirunelveli, Salem, Tiruppur, Erode, Vellore and Thothukudi also. (See section 8 of the concerned City Municipal Corporation Act).
