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[Cites 0, Cited by 0] [Section 129B] [Entire Act]

State of Tamilnadu - Subsection

Section 129B(1) in Chennai City Municipal Corporation Act, 1919

(1)No advertisement shall, after the levy of the tax under section 129-A has been determined upon by the council, be erected, exhibited, fixed or retained upon or over any land, building, wall, hoarding or structure within the city or shall be displayed in any manner whatsoever in any place without the written permission of the commissioner.