Section 266(1) in The Madurai City Municipal Corporation Act, 1971
(1)With the approval of the Government the council shall give names or numbers to new public streets and shall also give names to [park, playground, bus-stand, arch or new municipal property] [Substituted by Tamil Nadu Act 30 of 1979.] and may subject to the approval of the Government alter the name or number of any [public street, park, playground, bus-stand, arch or municipal property.] [Substituted by Tamil Nadu Act 30 of 1979.]
