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[Cites 0, Cited by 0] [Section 172A] [Entire Act]

State of Tamilnadu - Subsection

Section 172A(ii) in Tamil Nadu Panchayats Act, 1994

(ii)the expression "sky-sign" means any advertisement supported on or attached to any post, pole, standard, frame-work or other support wholly or in part upon or over any land, building, wall or structure which, or any part of sky-sign which shall be visible against the sky from some point in any public place and includes all and every part of any such post, pole, standard, frame-work or other support. The expression "sky-sign" shall also include any balloon, parachute, or other similar device employed wholly or in part or the purposes of any advertisement upon or over any land, building or structure or upon or over any public place, but shall not include -