Section 228(2) in Chennai City Municipal Corporation Act, 1919
(2)The commissioner shall cause to be put up or painted in English and [in Tamil] [Substituted for the words 'in at least one vernacular language' by section 63 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] on a conspicuous part of some building, wall or place, at or near each end, comer or entrance of every public street, the name [or number] [Inserted by section 117(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] by which it is to be known.
