Tamil Nadu Acquisition of Hoardings Act, 1985

An Act to provide for the acquisition of the right, title and interest in hoardings and to prevent haphazard growth of hoardings and for matters incidental thereto.

Act number

Act 39 of 1985

Year

1985

Enacted on

31-07-1985

In force from

1 August 1985

Jurisdiction

Tamil Nadu State Act

Subjects

Land And Property, Housing And Urban Development

Read the full text of Tamil Nadu Acquisition of Hoardings Act, 1985 section by section on LawLens.

Official source: India Code