Section 408 in Chennai City Municipal Corporation Act, 1919
408. Prohibition against removal or obliteration of notice.
- No person shall, without authority in that behalf, remove, destroy, deface or otherwise obliterate any notice exhibited by or under the orders of the [council] [Substituted for the word 'corporation' by section 213 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).], [standing committee or any other committee] [Substituted for 'a committee constituted under this Act' by Tamil Nadu Act 22 of 1971.] or the commissioner.
