Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Tamilnadu - Subsection Section 4(2) in The Tamil Nadu Acquisition of Hoardings Act, 1985 (2)Any person interested shall have no claim on or in relation to such hoarding, except a claim to the amount payable in respect of such hoarding under this Act.
