Section 126(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)The Gram Panchayat may, in the manner prescribed, cause a name to be given to any street and shall cause a number to be affixed to the side or outer door of any building or to some place at the entrance of such building and in a like manner, may, from time to time, cause such name or number to be altered.
