Section 2(2) in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959
(2)criticising any social or religious practices without malicious intention and with an honest view to promote social or religious reform or social justice ;(c)"place open to public view" includes any private place or building, monument, statue, post, wall, fence, tree or other thing or contrivance visible to a person being in, or passing along, any public place ;(d)"public place" means any place (including a road, street or way, whether a thoroughfare or not and a landing place) to which the public are granted access or have a right to resort, or over which they have a right;(dd)"State Transport Undertaking" means a State Transport Undertaking as defined in clause (42) of section (2) of the Motor Vehicles Act, 1988 (Central Act 59 of 1988);(e)“Traffic Committee” means a Traffic Committee constituted under section 3-B and having jurisdiction.
