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[Cites 0, Cited by 0] [Section 326F] [Entire Act]

State of Tamilnadu - Subsection

Section 326F(1) in Chennai City Municipal Corporation Act, 1919

(1)Where any hoarding is retained after the expiry of the licence or erected contrary to the conditions of licence, the [District Collector] [Substituted for the word 'Commissioner' by Tamil Nadu Act 19 of 2003.] may, by notice in writing, require the licensee to remove such hoarding within such time as may be prescribed.