Section 4A(3) in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959
(3)Any person aggrieved by any decision of the Commissioner of Police or as the case may be, the Collector of the district in refusing to grant permission under sub-section (2) may appeal to the State Government and the decision of the State Government, on such appeal shall be final.Explanation I: For the purpose of this section, “local area” means the area within the limits of-(i)The City of Madras as defined in the Madras City Municipal Corporation Act,1919 (Tamil Nadu Act IV of 1919), or(ii)The City of Madurai as defined in the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), or(iii)The City of Coimbatore as defined in the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), or(iv)Any other Municipal Corporation that may be constituted under any law for the time being in force, or(v)Any municipality constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920)Explanation II – For the purpose of this section “local authority” means the Municipal Corporation of Madras, Madurai or Coimbatore or any other municipal corporation that may be constituted under any law for the time being in force or any municipality constituted under the Tamil Nadu District Municipalities Act, 1920 ( Tamil Nadu Act V of 1920).
