Section 3(3)(a) in The Tamil Nadu Urban Local Bodies permission for Erection of Digital Banners and Placards) Rules, 2011

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State of Tamilnadu - Subsection

Section 3(3)(a) in The Tamil Nadu Urban Local Bodies permission for Erection of Digital Banners and Placards) Rules, 2011

(a)a No Objection Certificate from,-

(i)the owner of the land where the digital banner or placard is to be erected on private land or building; or

(ii)an Officer not below the rank of an Assistant Executive Engineer or Assistant Divisional Engineer of the State or Central Government Department concerned, where the digital banner or placard is to be erected on the land of State or Central Government;

(iii)the Commissioner of the Municipality concerned, where the digital banner or placard is to be erected on a municipal land:

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State of Tamilnadu - Subsection

Section 3(3)(a) in The Tamil Nadu Urban Local Bodies permission for Erection of Digital Banners and Placards) Rules, 2011