Section 190(1) in Tamil Nadu District Municipalities Act, 1920
(1)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] 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.
