Section 228(1) in Chennai City Municipal Corporation Act, 1919
(1)With the approval of the State Government, the council shall give names or numbers to new public streets and shall also give name to park, playground, bus-stand, arch or new municipal property and may subject to the approval of the State Government, alter the name or number of any public street, park, playground, bus-stand, arch or municipal property.[* * *] [Proviso was omitted by Tamil Nadu Act 19 of 1990.]
