Section 285G in Tamil Nadu District Municipalities Act, 1920
285G. Exemptions.
- Nothing contained in this Chapter shall apply to any [hoarding or digital banner or placard] [Substituted for 'hoarding' by Tamil Nadu Act No. 2 of 2011, dated 05.02.2011, w.e.f. 16.11.2011.] on which is exhibited any advertisement which relates to-(i)the trade or business carried on within the land or building, upon or over, which such [hoarding or digital banner or placard] [Substituted for 'hoarding' by Tamil Nadu Act No. 2 of 2011, dated 05.02.2011, w.e.f. 16.11.2011.] is erected or to any sale or letting of such land or building or any effects therein or to any sale, entertainment or meeting, to be held upon or in such land or building; or(ii)the name of the land or building, upon or over which the [hoarding or digital banner or placard] [Substituted for 'hoarding' by Tamil Nadu Act No. 2 of 2011, dated 05.02.2011, w.e.f. 16.11.2011.] is erected or to the name of the owner or occupier of such land or building:Provided that the exemption under this section shall be subject to such size and nature of the [hoarding or digital banner or placard] [Substituted for 'hoarding' by Tamil Nadu Act No. 2 of 2011, dated 05.02.2011, w.e.f. 16.11.2011.] as may be prescribed.
