Section 161 in The Madurai City Municipal Corporation Act, 1971
161. Removal of unauthorised advertisements.
- If any advertisement be erected, exhibited, fixed or retained contrary to the provisions of section 157 or section 158 or after the written permission for the erection, exhibition, fixation or retention thereof for any period shall have expired or become void, the Commissioner may, by notice in writing, require the owner or occupier oi the land, building, wall, hoarding or structure upon or over which the same is erected, exhibited, fixed or retained to take down or remove such advertisement or may enter any building, land.
