Section 189(3) in Tamil Nadu District Municipalities Act, 1920
(3)No person shall without lawful authority, destroy, pull down, or deface any such name or put up any name different from that put up by order of the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).].Numbers on Buildings
