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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Tamilnadu - Subsection

Section 3A(2) in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959

(2)Every Traffic Committee shall, in deciding whether to grant or refuse to grant permission under sub-section (1), have regard to the following matters, namely :-
(a)The location of the proposed advertisement
(b)The effect of such advertisement on moving traffic; and
(c)Such other matters as may be prescribed.