Section 131A(b) in Tamil Nadu Panchayats Act, 1994
(b)(i)where any hoarding (other than traffic sign and road sign) visible to the traffic on the road is hazardous and disturbance to safe traffic movement so as to adversely affect free and safe flow of traffic and which is in existence immediately before the date of the commencement of the amendment Act, the Executive Authority shall, by notice in writing, require the owner or any person in possession of such hoarding, to remove such hoarding within such time as may be specified in the notice:
