Tamil Nadu Municipal Laws (Amendment) Act, 1998*
| [Tamil Nadu Act No. 51 of 1998] | [22nd December, 1998] |
An Act further to amend the Laws relating to Municipal Corporations and Municipalities in the State of Tamil Nadu.
Be it enacted by the Legislative Assembly of the Stature of Tamil Nadu in the Forty-ninth year of the Republic of India as follows:-
* Received the assent of the Governor on the 22nd December, 1998 and published in the Tamil Nadu Government Gazette, Extraordinary.
PART I
PRELIMINARY
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Municipal Laws (Amendment) Act, 1998.
2. It shall be deemed to have come into force on the 23rd day of July, 1998.
PART II
AMENDMENTS TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919
2. Amendment of section 129-A.- In the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) (hereafter in this Part referred to as the 1919 Act), in section 129-A,-
(a) for the expression "a tax calculated at such rates" the expression "a tax calculated at such rates having regard to the location, size, reach and nature of the advertisement" shall be substituted;
(b) in the first proviso, the following shall be added at the end, namely:-
"and in any case such rate of tax shall not exceed rupees five hundred per square metre per half-year".
3. Insertion of new Chapter XII-A.- After Chapter XII of the 1919 Act, the following Chapter shall be inserted, namely:-
"CHAPTER-XII A
326-A. Definition.-In this Chapter, "hoarding" means any screen of boards at any place, whether public or private, used or intended to be used for exhibiting advertisement, including the framework or other support, erected, wholly or in part upon or over any land, building, wall or structure, visible to public wholly or partly.
326-B. Prohibition for erection of hoardings.-(1) No hoarding shall be greeted at any place, on or after the 23rd day of July, 1998 (hereafter in this section referred to as the said date) by any person without obtaining a licence from the Commissioner;
(2) Every person who has erected any hoarding without obtaining a licence and which is in existence immediately before the said date shall apply for a licence in accordance with the provisions of this Chapter within thirty days from the said date.
326-C. Application for licence - (1) Every application for licence under this Chapter shall be made to the Commissioner in such form, containing such particulars and with such fee, as may be prescribed.
(2) The Commissioner may, after local inspection, grant a licence with such conditions or directions, subject to such rubs as may be prescribed.
(3) The Commissioner may refuse to grant licence for reasons to be recorded in writing:
Provided that a licence shall not be refused unless the applicant has been given an opportunity making his representation.
(4) Every licence granted under sub-section (2) shall be valid for such period as may be prescribed and may be renewed from time to time.
326-D. Power to cancel or suspend licence.-(1) Without prejudice to any other penalty to which the licensee may be liable under this Chapter, the Commissioner may, at anytime, by under in writing, ??? or suspend any licence granted or renewed under section 326-C, if-
(a) such licence has been obtained by fraud, mis-representation or suppression of material paiticulars; or
(b) the licensee has contravened any of the provisions of this Chapter or the rules made thereunder or any of the conditions subject to which the licence was granted.
(2) Before cancelling or suspending a licence under sub-section (1), the Commissioner shall give the licensee, an opportunity of making his representation.
326E. Removal of unauthorised hoarding.-Any hoarding erected without a licence shall be confiscated and removed by the Commissioner, without giving any notice.
326-F. Removal of hoarding in certain other cases.- (1) Where any hoarding is retained after the expiry of the licence or erected contrary to the conditions of licence, the Commissioner may, by notice in writing, require the licensee to remove such hoarding within such time as may be prescribed.
(2) Where the hoarding is not removed within the time specif ed in the notice the Commissioner shall, without further notice, remove such hoarding and recover the expenditure for such removal as an arrear of land revenue.
326-G. Exemption.- Nothing contained in this Chapter shall apply to any hoarding on which is exhibited any advertisement which relates to,-
(i) the trade or business carried on within the land or building, upon or over, which such hoarding is erected or to any sale or letting of such land or building or any effects therein or to any sale, entertainment or meeting to be held upon or in such land or building; or
(ii) the name of the land or building, upon or over which the hoarding is erected or to the name of the owner or occupier of such land or building:
Provided that the exemption under this section shall be subject to such size and nature of hoarding as may be prescribed.
326-H. Appeal- (1) An appeal shall lie to the Standing Committee from an order of refusal to grant or renew a licence or cancelling or suspending a licence by the Commissioner under this Chapter within thirty days from the date of receipt of the order.
(2) The appeal shall be in such form and in such manner and shall accompany with such fee, as may be prescribed.
(3) On receipt of such appeal, the Standing Committee may, after making such inquiry as may be necessary and giving a reasonable opportunity to the appellant to be heard, pass such orders as it deems fit.
326-1. Penalty.- Whoever contravenes any of the provisions of this Chapter or any rule nr order made thereunder or obstructs lawful exercise of any power conferred by or under this Chapter shall be punished with imprisemment for a term which may extend to three years or with fine which may extend to ten thousand rupees of with both".
PART III
AMENDMENTS TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920
4. Amendment of section 78.- In the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) (hereafter in this Part referred to as the 1920 Act) in section 78, in sub-section (1) and clause (d), the following clause shall be inserted, namely:-
"(dd) a tax on advertisements other than advertisements published in the news papers and advertisements broadcast by radio or television,".
5. Insertion of new rations 107-A to 107-F.- After section 107 of the 1920 Act, the following shall be inserted, namely
Tax on advertisements
107-A. Tax on advertisements.-Every person who erects, exhibits, fixes or retains upon or over any land, building, wall hoarding or structure any advertisement or who displays any advertisement to public view in any manner whatsoever, in any place whether public or private shall pay on every advertisements which is so erected, exhibited, fixed, retained or displayed to public view, a tax calculated at such rates having regard to the location, size, reach and nature of the advertisement and in such manner and subject to such exemptions as the municipal, Council may, with the approval of the State Government, by resolution determine:
Provided that the rates shall be subject to the maxima and minima laid down by the State Government in this behalf and in any case such rate of tax shall not exceed rupees five hundred per square metre per half-year:
Provided further that no tax shall be levied under this section on any advertisement or a notice-
(a) of a public meeting; or
(b) of an election to any legislative body or the municipal council; or
(c) of a candidature in respect of such an election:
Provided also that no such tax shall be levied on advertisement which is not a sky-sign and which-
(a) is exhibited within the window of any building; or
(b) relates to the trade or business carried on, within the land or building upon or over which such advertisement is exhibited, or to any sale or letting of such land or building or to any effects therein or to any sale, entertainment of meeting to be held upon or in the same; or
(c) relates to the name of the land or building upon or over which the advertisement is exhibited, or to the name of the owner or occupier of such land or building; or
(d) relates to the business of any railway administration; or
(e) is exhibited within any railway station or upon any wall or other property of a railway administration except any, portion of the surface of such wall or property fronting any street.
Explanation I.-The word "structure" in this section shall include any movable board on wheels used as an advertisement or an advertisement medium.
Explanation II.-The expression "sky-sign" shall, in this section, mean any advertisement supported on or attached to any post, pole, standard frame-work or other support wholly or in part upon or over any land, building, wall or structure which, or any part of which sky-sign shall be visible against the sky from some point in any public place and includes all and every part of any such post, pole, standard frame-work or other support. The expression "sky-sign" shall also include any balloon, parachute or other similar device employed wholly or in part for the purposes of any advertisement upon or over any land, building or structure or upon or over any public place but shall not include-
(a) any flag staff, pole, vane or weather-cock, unless adopted or used wholly or in part for the purpose of any advertisement;
(b) any sign, or any board, frame or other contrivance security fixed to or on the top of the wall or parapet of any building or on the cornice or blocking course of any wall, or to the bridge of a roof:
Provided that such board, frame or other contrivance shall be of one continuous face and not open work, and does not extend in height more than one metre above any part of the wall, or parapet, or ridge to, against or on, which it is fixed or supported; or
(c) any advertisement relating to the name of the land or building, upon or over which the advertisement is exhibited, or to the ??? of the owner or occupier of such land or building;
(d) any advertisement relating exclusively to the business of a railway administration and placed wholly upon or over any railway, railway station, yard, platform or station approach belonging to a railway administration, and so placed that it cannot fall into any street or public place; or
(e) any notice of land or building to be sold, or let, placed upon such land or building.
Explanation III.- "Public place" shall, for the purposes of this section, mean any place which is open to the use and enjoyment of the public, whether it is actually used or enjoyed by the public or not.
Explanation IV.-In this Chapter, the expression "advertisement" shall not include any advertisement published in any newspaper and advertisement broadcast by radio or television.
107-B. Prohibition of advertisements without written permission of executive authority.- (1) No advertisement shall, after the levy of the tax under section 107-A has been determined upon in the municipal council, be erected, exhibited, fixed or retained upon or over any land, building, wall, hoarding or structure within the municipality or shall be displayed in any manner whatsoever in any place without the written permission of the executive authority.
(2) The executive authority shall not grant such permission if-
(i) the advertisement contravenes any by-law made by the municipal council under clause (28) of section 306; or
(ii) the tax, if any, due in respect of the advertisement has not been paid; or
(iii) erection, exhibition, fixation or retention of the advertisement is an offence under the Tamil Nadu Open Places (Prevention of Disfigurement) Act, 1959 Tamil Nadu Act 2 of 1959).
(3) Subject to the provisions of sub-section (2) in the case of an advertisement liable to the advertisement tax, the executive authority shall grant permission for the period to which the payment of the tax relates and no fee shall be charged in respect of such permission.
Provided that he provisions of this section shall not apply to any advertisement, erected, exhibited, fixed or retained on the premises of a railway administration relating to the business of a railway administration.
107-C. Permission of the executive authority to become void in certain cases.- The permission granted under section 107-B shall become void in the following cases, namely:-
(a) if the advertisement contravenes any by-law made by the municipal council under clause (28) of section 306 or the Tamil Nadu Open Places (Prevention of Disfigurement) Act, 1959 (Tamil Nadu Act 2 of 1959);
(b) if any addition to the advertisement be made except for the purposes making it secure under the direction of the engineer for general purposes;
(c) if any material change be made in the advertisement or any part thereof;
(d) if the advertisement or any part thereof falls otherwise than through accident;
(e) if any addition or alteration be made to, or in the building, wall or structure upon or over which the advertisement is erected, exhibited, fixed or retained if such addition or alteration involves the distance of the advertisement or any part thereof; and
(f) if the building, wall or structure upon or over which the advertisement is erected, exhibited, fixed or retained be demolished or destroyed.
107-D. Owner or person in occupation to be deemed responsible.- Where any advertisement shall be erected, exhibited, fixed or retained upon or over any land, building, wall, hoarding or structure in contravention of the provisions; of section 107-A or section 107-B or after the written permission for the erection, exhibition, fixation or retention thereof for any period shall have expired or become void, the owner or person in occupation of such land, building, wall, hoarding or structure shall be deemed to be the person who has erected, exhibited, fixed, or retained such advertisement in such contravention unless he proves that such contravention was committed by a person not in his employment or under his control or was committed without his connivance.
107-E. Removal of unauthorised advertisement.- If any advertisement be erected, exhibited, fixed or retained contrary to the provisions of sections 107-A or 107-B or after the written permission for the erection, exhibition, fixation or retention thereof for any period shall have expired or become void, the executive authority may, by notice in writting, require the owner or occupier of 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 advertisment or may enter any building, land or property and have the advertisement removed.
107-F. Collection of tax on advertisement.- The executive authority may farm out the collection of any tax on advertisements leviable under section 107-A for any period not exceeding one year at a time on such terms and conditions as may be provided for by by-laws made under section 306."
6. Insertion of new Chapter XIII-A.- After Chapter XII of the 1920 Act, the following Chapter shall be inserted, namely:-
CHAPTER XII-A
285-A. Definition.- In this Chapter, "hoarding" means any screen of boards at any place whether public or private used or intended to be used for exhibiting advertisement including the frame work or other support, erected, wholly or in part upon or over any land, building, wall or structure, visible to public wholly or partly.
285-B. Prohibition for erection of heardings.- (1) No hoarding shall be effected at any place, on or after the 23rd day of July, 1998 (hereafter in this section referred to as the said date), by any person without obtaining a licence from the executive authority.
(2) Every person who has erected any hoarding without obtaining a licence and which is in existence immediately before the said date, shall apply for a licence in accordance with the provisions of this Chapter within thirty days from the said date.
285-C. Application for licence.- (1) Every application for licence under this Chapter shall be made to the executive authority in such form, containing such particulars and with such fee, as may be prescribed.
(2) The executive authority may, after local inspection, grant a licence with such conditions or directions, subject to such rules as may be prescribed.
(3) The executive authority may refuse to grant licence for reasons to be recorded in writing;
Provided that a licence shall not be refused unless the applicant has been given an opportunity of making his representation.
(4) Every licence granted under sub-section (2) shall be valid for such period as may be prescribed and may be renewed from time to time.
285-D. Power to cancel or suspend licence.- (1) Without prejudice to any other penalty to which the licensee may be liable under this Chapter, the executive authority may, at any time, by order in writing, cancel or suspend any licence granted or renewed under section 285-C, if-
(a) such licence has been obtained by fraud, misrepresentation or suppression of material particulars; or
(b) the licensee has contravened any of the provisions of this Chapter or the rules made thereunder or any of the conditions subject to which the licence was granted.
(2) Before cancelling or suspending a licence under sub-section (1), the executive authority shall give the licensee, an opportunity of making his representation.
285-E. Removal of unauthorised hoardings.- Any hoarding elected without a licence shall be confiscated and removed by the executive authority, without giving any notice.
285-F. Removal of hoarding in certain other cases.- (1) Where any hoarding is retained after the expiry of the licence or erected contrary to the conditions of licence, the executive authority may by notice in writing, require the licensee to remove such hoarding within such time as may be prescribed.
(2) Where the hoarding is not removed within the time specified in the notice, the executive authority shall, without further notice, remove such hoarding and recover the expenditure for such removal as an arrear of land revenue.
285-G. Exemptions.- Nothing contained in this Chapter shall apply to any hoarding on which is exhibited any advertisement which relates to,-
(i) the trade or business carried on within the land or building, upon of over, with such hoarding is erected or to any sale or letting of such land or building or any effects therein or to any sale, entertainment or meeting, to be held upon or in such land or building; or
(ii) the name of the land or building, upon or over which the hoarding is erected or to the name of the owner or occupier of such land or building:
Provided that the exemption under this section shall be subject to such size and nature of the hoarding as may be prescribed.
285-H. Appeal.- (1) An appeal shall lie to the Taxation Appeals Committee from an order of, refusal to grant or renew a licence or cancelling or suspending a licence by the executive authority under this Chapter within thirty days from the date of receipt of the order.
(2) The appeal shall be in such form and in such manner and shall accompany with such fee, as may be prescribed.
(3) On receipt of such appeal, the Taxation Appeals Committee may, ??? making such inquiry as may be necessary and giving a reasonable opportunity to the appellant to be heard, pass such orders as it deems fit.
285-I. Penalty.- Whoever contravenes any of the provisions or this Chapter or any rule or order made thereunder or obstructs lawful exercise of any power conferred by or under this Chapter shall be punished with imprisonment for a term which may extend to three years or with fine which may extend to ten thousand rupees or with both".
PART IV
AMENDMENTS TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971
7. Amendment of section 157.- In the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 5 of 1971) (hereafter in this part referred to as the 1971 Act), in section 157,-
(a) for the expression "a tax calculated at such rates", the expression "a tax calculated at such rates having regard to the location, size, reach and nature of the advertisement" shall be substituted;
(b) in the first proviso, for the expression "shall not exceed rupees one hundred for each advertisement per half year", the expression "shall not exceed rupees five hundred per square metre per half year" shall be substituted.
8. Insertion of new Chapter XIII-A.- After Chapter XIII of the 1971 Act, the following Chapter shall be inserted, namely:-
"CHAPTER-XIIIA
410-A. Definition.-In this Chapter, "hoarding" means any screen of boards at atty place, whether public or private, used or intended to be used for exhibiting advertisement including the framework or other support, erected, wholly or in part upon or over any land, building, wall or structure, visible to public wholly or partly.
410-B. Prohibition for erection of hoardings.- (1) No hoarding shall be erected at any place, on or after the 23rd day of July, 1998 (here after in this section referred to as the said elate), by any person without obtaining a licence from the Commissioner;
(2) Every person who has erected any hoarding without obtaining a licence and which is in existence immediately before the said date shall apply for a licence in accordance with the provisions of this Chapter within thirty days from the said date.
410-C. Application for licence.- (1) Every application for licence under this. Chapter shall be made to the Commissioner in such form, containing such particulars and with such fee, as may be prescribed.
(2) The Commissioner may, after local inspection, grant a licence with such conditions or directions, subject to such rules as may be prescribed.
(3) The Commissioner may refuse to grant licence for reasons to be recorded in writing:
Provided that a licence shall not be refused unless the applicant has been given an opportunity of making his representation.
(4) Every licence granted under sub-section (2) shall be valid for such period as may be prescribed and may be renewed from time to time.
410-D. Power to cancel or suspend licence.- (1) Without prejudice to any other penalty to which the licensee may be liable under this Chapter, the Commissioner may, at any time, by order in writing, cancel on suspend any licence granted or renewed under section 410-C, if,-
(a) such licence has been obtained by fraud, misrepresentation or suppression of material particulars; or
(b) the licensee has contravened any of the provisions of this Chapter or the rules made thereunder or any of the conditions subject to which the licenee was granted.
(2) Before cancelling or suspending a licence under sub-section (1), the Commissioner shall give the licensee, an opportunity of making his representation.
410-E. Removal of unauthorised hoarding.- Any hoarding erected without a licence shall be confiscated and removed by the Commissioner, without giving any notice.
410-F. Removal of hoarding in certain other cases.- (1) Where any hoarding is retained after the expiry of the licence or erected contrary to the conditions of licence, the Commissioner may, by notice in writing, require the licensee to remove such hoarding within such time as may be prescribed.
(2) Where the hoarding is not removed within the time specified in the notice, the Commissioner shall, without further notice, remove such hoarding and recover the expenditure for such removal as an arrear of land revenue.
410-G. Exemptions.- Nothing contained in this Chapter shall apply to any hoarding on which is exhibited any advertisement which relates to,-
(i) the trade or business carried on within the land or building, upon or over, which such hoarding is erected or to any sale or letting of such land or building or any effects therein or to any sale, entertainment or meeting, to be held upon or in such land or building; or
(ii) the name of the land or building, upon or over which the hoarding is erected or to the name of the owner or occupier of such land or building:
Provided that the exemption under this section shall be subject to such size and nature of the hoarding as may be prescribed.
410-H. Appeal.- (1) An appeal shall lie to the Standing Committee from an order of refusal to grant or renew a licence or cancelling or suspending a licence by the Commissioner under this Chapter within thirty days from the date of receipt of the order.
(2) The appeal shall be in such form and in such manner and shall accompany with such fee, as may be prescribed.
(3) On receipt of such appeal, the Standing Committee may, after making such inquiry as may be necessary and giving a reasonable opportunity to the appellant to be heard, pass such orders as it deems fit.
410-1. Penalty.- Whoever contravenes any of the provisions of this Chapter or any rule or order made thereunder or obstructs lawful exercise of any power conferred by or under this Chapter shall be punished with imprisonment for a term which may extend to three years or with fine which may extend to ten thousand rupees or with both."
PART V
AMENDMENTS TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981
9. Amendment or section 158.- In the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu ???) (hereafter in this part referred to as the 1981 Act), in section 158,-
(a) for the expression "a tax calculated at such rates", the expression "a tax calculated at such rates having regard to the location, size, reach and nature the advertisement" shall be substituted;
(b) in the first proviso, for the expression "shall not exceed rupees two bundled for each advertisement per half-year", the expression "shall not exceed rupees five hundred per square metre per half-year" shall be substituted.
10. Insertion of new Chapter XIII-A.- After Chapter XIII of the 1981 Act, the following Chapter shall be inserted, namely:-
"CHAPTER-XIII-A
410-A. Definition.- In this Chapter, "hoarding" means any screen of boards at any place whether public or private used or intended to be used for exhibiting advertisement including the framework or other support, erected, wholly or in part upon or over any land, building, wall or structure, visible to public wholly or partly.
410-B. Prohibition for erection of hoardings.- (1) No hoarding shall be erected at any place, on or after the 23rd day of July, 1998 (hereafter in this section referred to as the said date), by any person without obtaining a licence from the Commissioner.
(2) Every person who has erected any hoarding without obtaining a licence and which is in existence immediately before the said date shall apply for a licence in accordance with the provisions of this Chapter within thirty days from the said date.
416-C. Application for licence.- (1) Every application for licence under this Chapter shall be made to the Commissioner in such form, containing such particulars and with such fee, as may be prescribed.
(2) The Commissioner may, after local inspection, grant a licence with suck conditions or directions, subject to such rules as may be prescribed.
(3) The Commissioner may, refuse to grant licence for reasons to be recorded in writing:
Provided that a licence shall not be refused unless the applicant has been given an opportunity of making his representation.
(4) Every licence granted under sub-section (2) shall be valid for such period as may be prescribed and may be renewed from time to time.
410-D. Power to cancel or suspend licence.- (1) Without prejudice to any other penalty to which the licensee may be liable under this Chapter, the Commissioner may, at any time, by order in writing, cancel or suspend any licence granted or renewed under section 410-C, if,-
(a) such licence has been obtained by fraud, misrepresentation or suppression of material particulars; or
(b) the licensee has contravened any of the provisions of this Chapter or the rules made thereunder or any of the conditions subject to which the licence was granted.
(2) Before cancelling or suspending a licence under sub-section (1), the Commissioner shall give the licensee, an opportunity of making his representation.
410-E. Removal of unauthorised hoarding.- Any hoarding erected without a licence shall be confiscated and removed by the Commissioner, without giving any notice.
410-F. Removal of hoarding in certain other cases.- (1) Where any hoarding is retained after the expiry of the licence or erected contrary to the conditions of licence, the Commissioner may, by notice in writing, require the licensee to remove such hoarding within such time as may be prescribed.
(2) Where the hoarding is not removed within the time specified in the notice the Commissioner shall, without further notice, remove such hoarding and recover the expenditure for such removal as an arrear of land revenue.
410-G. Exemptions.- Nothing contained in this Chapter shall apply to any hoarding on which is exhibited any advertisement which relates to,-
(i) the trade or business carried on within the land or building, upon or over, which such hoarding is erected or to any sale or letting of such land or building or any effects therein or to any sale, entertainment or meeting, to be held upon or in such land or building; or
(ii) the name of the land or building, upon or over which the hoarding is erected or to the name of the owner or occupier of such land or building:
Provided that the exemption under this section shall be subject to such size and nature of the hoarding as may be prescribed.
410-H. Appeal.- (1) An appeal shall lie to the Standing Committee from an order of refusal to grant or renew a licence or cancelling or suspending a licence by the Commissioner under this Chapter within thirty days from the date of receipt of the order.
(2) The appeal shall be in such form and in such manner and shall accompany with such fee, as may be prescribed.
(3) On receipt of such appeal, the Standing Committee may, after making such inquiry as may be necessary and giving a reasonable opportunity to the appellant to be heard pass such orders as it deems fit.
410-I Penalty.- Whoever contravenes any of the provisions of this Chapter or any rule or order made thereunder or obstructs lawful exercise of any power conferred by or under this Chapter shall be punished with imprisonment for a term which may extend to three years or with the which may extend to ten thousand rupees or with both."
11. Repeal and saving.- (1) The Tamil Nadu Municipal Laws (Amendment) Ordinance, 1998 (Tamil Nadu Ordinance 2 of 1998), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) or the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), as amended by the said Ordinance, shall be deemed to have been done or taken under the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) or the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), as amended by this Act.
12. Repeal of Tamil Nadu Act 39 of 1985.- The Tamil Nadu Acquisition of Hoardings Act, 1985 (Tamil Nadu Act 39 of 1985), is hereby repealed.