Section 13 in The Tamil Nadu Acquisition of Hoardings Act, 1985
13. Power to obtain information.
- The Government or the Authorised Officer or any other officer specially empowered in this behalf by the Government may, with a view to carrying out the purposes of this Act, by order, require any person to furnish to such officer as may be specified in the order, such information in his possession as may be specified relating to any hoarding. Such information shall be furnished by such person within the time specified in such order.
