(1)The Municipality may, -(a)determine the name or number by which any street or public place vested in the Municipality, shall be known;(b)cause to be put up or pained at a conspicuous part of any building, wall or place at or, near each end, corner or entrance of such street, the name or number by which it shall be known;(c)cause to be put up or painted on boards of suitable size the name of any public place vested in the municipality; and(d)determine the number or sub-number by which any premises or part thereof, shall be known and cause such number or sub-number to be fixed to the side or outer door of such premises or to some place at the entrance of the enclosure thereof.
