Section 4(1) in The Tamil Nadu Acquisition of Hoardings Act, 1985
(1)Save as otherwise provided in this Act, on and from the date of the commencement of this Act in any local area, all hoardings in existence on the date of such commencement in such local area and the right, title and interests of any person in relation to such hoardings, shall stand transferred to, and vest in, the Government for a public purpose free from all encumbrances.
