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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(4) in The Tamil Nadu Acquisition of Hoardings Act, 1985

(4)Every Committee shall, in selecting places for erection of hoardings, have regard to the following matters, namely:-
(a)the location of the proposed hoarding;
(b)the effect of such hoarding on moving traffic; and
(c)such other matters as may be prescribed.