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Greater Bengaluru City Corporation -

Section 234 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

234. near each end, corner or entrance the name of every public street.

Numbering of Buildings.-(1) The Zonal Commissioner shall cause anumber to be affixed to the side or outer door of any building or to some place at theentrance of the premises.
(2)No person shall, without lawful authority, destroy, pull down ordeface any such number.
(3)Where a number has been affixed under (1), the owner of the buildingshall be bound to maintain such number and to replace it if removed or defacedand if he fails to do so, the Zonal Commissioner may by notice require him to