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

State of Tamilnadu - Subsection

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

(a)'hoarding' means any screen of boards other than digital banner and placard, at any place, whether public or private used or intended to be used for exhibiting advertisement, including the frame work or other support, erected, wholly or in part upon or over any land, building, wall or structure, visible to public wholly or partly;