Section 266 in The Madurai City Municipal Corporation Act, 1971
266. Naming or numbering of public streets and naming of municipal property, etc.
(1)With the approval of the Government the council shall give names or numbers to new public streets and shall also give names to [park, playground, bus-stand, arch or new municipal property] [Substituted by Tamil Nadu Act 30 of 1979.] and may subject to the approval of the Government alter the name or number of any [public street, park, playground, bus-stand, arch or municipal property.] [Substituted by Tamil Nadu Act 30 of 1979.](2)The Commissioner shall cause to be put up or painted in Tamil and in English on conspicuous part of some building, wall or place, at or near each end, comer or entrance of every public street, the name or number by which it is to be known.(3)No person shall without lawful authority destroy, pull down or deface any such name or number or put up any name or number different from that put up by order of the Commissioner.
