Section 418(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)The Commissioner may, from time to time -(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 a conspicuous part of any house at or near each end, corner or entrance to every street, the name so determined;(c)with the sanction of the Corporation determine the number by which any premises shall be known;(d)by written notice require the owner of any premises either to put or paint a number on such premises in such position and manner as may be specified in such notice, or to signify in writing his desire that the work shall be executed under the orders of the Commissioner.
