Section 374(1) in Gauhati Municipal Corporation Act, 1971
(1)The Commissioner may -(a)With the sanction of the Corporation determine the name or number by which any street or public place vested in the Corporation shall be known;(b)Cause to be put up or painted at a conspicuous part of any building, wall or place, at or near each end, corner or entrance of such street or on some convenient part of such street, the name or number by which it is to be known;(c)Cause to be put up or painted on boards of suitable size the name of any public place vested in the Corporation; and(d)Determine the number of sub-number by which any premises or part of such premises shall be known and cause such number or sub-number to be fixed to the side or outer door of such premises or to some place at the entrance of the enclosure thereof.
