Section 318 in The City of Nagpur Corporation Act, 1948
318. Naming of streets and numbering of houses.
- [* * *] [Sub-section (A1) was deleted by Maharashtra 26 of 1999, Section 68(a).](1)The [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may from time to time -(a)[ with the sanction of the Corporation determine the name by which any street shall be known] [Clause (a) was inserted by Maharashtra 26 of 1999, Section 68(b).];(b)cause to be put up or painted on a conspicuous part of any house at or near each end, corner or entrance to every street, the name of such street as so determined;(c)determine the number by which any premises shall be known;(d)by a written notice require the owner of any premises, either to put up or paint a number of such premises in such position and manner as may be specified in such notice or to signify in writing his desire that the work shall be executed under the orders of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.],(2)No person shall, without the permission of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] or without other lawful authority, destroy, remove, deface, or in any way injure any such name or number or put up or paint any name or number different from that put up or painted by order of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.],(3)When a number is put up or painted on any premises under the order of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] in accordance with clause (d) of sub-section (1), the expense of such work shall be payable by the owner of the premises.(4)[ * * *] [Sub-section (4) was deleted by Maharashtra 12 of 1998, Section 69(c).]
