Section 337(1) in The M.P. Municipal Corporation Act, 1956
(1)The Commissioner may from time to lime-(a)with the sanction of the Corporation determine the name by which any street shall be known;(b)cause to be put up or painted on conspicuous part of any house at or near each end, corner or entrance to every street, the name of such street as so determined;(c)determine the number by which any premises shall be known;(d)put up or paint a number of premises in such position and manner as he may deem necessary.
