(1)In any area to which this Act applies, [such authority as may be prescribed] [See Rules issued in G.O. Ms. No. 143, Rural Development (C4), dated 21st July, 1999 and published in Part III, section 1(a), of the Tamil Nadu Government Gazette Extraordinary, dated 23rd July 1999.] in this behalf, may cause a number to be affixed to the side or outer door of any building or to some place at the entrance of the premises.
