Section 3(e) in The Tamil Nadu Acquisition of Hoardings Act, 1985
(e)"hoarding" means any screen of boards or framework or other support-(i)intended for exhibiting advertisement, or(ii)on which any advertisement has been exhibited, which is erected wholly or in part upon or over any land, building, wall or structure, which or any part of which shall be visible from some point in any public place or private place and includes all and every part of any such screen of boards, framework or other support;
