Section 202(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)The Chief Executive Officer may, from time to time by written notice, require the owner of any premises or part thereof either to put up by means of a metal plate number or sub-number on such premises or part thereof in such position and manner as may be specified in such notice, or to signify in writing his desire that such work shall be executed under the orders of the Chief Executive Officer.
