Section 4 in The Tamil Nadu Acquisition of Hoardings Act, 1985
4. Transfer to, and vesting in, the Government of all hoardings.
(1)Save as otherwise provided in this Act, on and from the date of the commencement of this Act in any local area, all hoardings in existence on the date of such commencement in such local area and the right, title and interests of any person in relation to such hoardings, shall stand transferred to, and vest in, the Government for a public purpose free from all encumbrances.(2)Any person interested shall have no claim on or in relation to such hoarding, except a claim to the amount payable in respect of such hoarding under this Act.(3)If any question arises whether any hoarding was in existence on the date of the commencement of this Act in any local area, the burden of proving such question shall lie on the person who claims to be a person interested in respect of such hoarding.
