Section 322(1) in Arunachal Pradesh Municipal Act, 2007
(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.
