Section 322 in Arunachal Pradesh Municipal Act, 2007
322. Naming and numbering of streets.
(1)The Municipality shall -(a)determine the name or number by which any street or public place vested in it shall be known,(b)cause to be put up or painted at a conspicuous part of any building, wall or place at or near each end, corner or entrance of such streets or some convenient part of such street, the name or number by which it shall be known, and(c)cause to be put up or painted on boards of suitable size the name of any public place vested in the Municipality.(2)The Municipality may having regard to the hierarchy of the street system, by regulations, specify the norms according to which the streets may be named or numbered.(3)No person shall destroy, remove, deface or in any way injure or alter any such name or number or sub-number put up or paint any name or number or sub-number different from that put up or painted by order of the Municipality.
