Section 326G(b) in Chennai City Municipal Corporation Act, 1919
(b)the name of the land or building, upon or over which the [hoarding or digital banner or placard] [Substituted by the T.N. Act No. 2 of 2011 (w.e.f 16.11.2011) for word 'hoarding'.] is erected or to the name of the owner or occupier of such land or building:
