Section 55(1) in New Town, Kolkata Development Authority Act, 2007
(1)It shall be lawful for the-Development Authority to-(a)give a name or a number to every public street;(b)cause to be put up or painted on a conspicuous part of any building, wall or any other place the name or the number by which such-street is to be known ;(c)determine the number or the sub-number by which any premises or part thereof shall be known; and(d)require the owner of any premises or part thereof by a notice, in writing, to pit up it plate showing the number or the sub-number of such premises or part of such premises, determined under clause (c), in such position and manner as may be specified in the notice.
