Section 285F in Tamil Nadu District Municipalities Act, 1920
285F. Removal of hoarding in certain other cases.
(1)Where any hoarding is retained after the expiry of the licence or erected contrary to the conditions of licence, the [District Collector] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act, 2003 (Tamil Nadu Act 19 of 2003).] may, by notice in writing, require the licensee to remove such hoarding within such time as may be prescribed.(2)Where the hoarding is not removed within the time specified in the notice, the [District Collector] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act, 2003 (Tamil Nadu Act 19 of 2003).] shall, without further notice, remove such hoarding and recover the expenditure for such removal as an arrear of land revenue.
