- No advertisement shall, after the levy of tax under section 172-A as determined by the [Collector] [Substituted for the words 'Village Panchayat' by the Tamil Nadu Panchayats (Eight Amendment) Act, 2008 (Tamil Nadu Act 58 of 2008).] be erected, exhibited, fixed or retained upon or over any land, building, wall, hoarding or structure within the Panchayat Village, or shall be displayed in any manner whatsoever in any place except in accordance with the rules made under this Act:Provided that the [Collector] [Substituted for the words 'Village Panchayat' by the Tamil Nadu Panchayats (Eight Amendment) Act, 2008 (Tamil Nadu Act 58 of 2008).] shall regulate the height of the advertisement in the Panchayat Village and shall remove such objectionable advertisement in such manner [as may be prescribed] [See Rules issued in G.O. Ms. No. 218, Rural Development (C4), dated 14th October, 1999 and published in Part III, section 1(a), of the Tamil Nadu Government Gazette Extraordinary, dated 15th October, 1999.]:Provided further that the Government may, by notification, prohibit advertisements in any place within any Panchayat Village.]
