235. [ Numbering of buildings. [Added by Act 13 of 1999.]
(1)The Secretary of the village panchayat may in any area, where this Act is applicable, affix a number of a particular size and form on the side or outer door of any building or on any place at the entrance to the compound.(2)No person shall without any legal authority, destroy, remove or wipe out any such number affixed on any building in any such area.(3)When a number is affixed under sub-section (1) the owner of the building is liable to keep it up and renumber in case it is removed or faded away and if he defaults in doing so, the Secretary may, by notice, require him to put the number again.
