Section 228(3) in Chennai City Municipal Corporation Act, 1919
(3)No person shall without lawful authority destroy, pull down or deface any such name [or number] [Inserted by section 117(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] or put up any name [or number] [Inserted by section 117(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] different from that put up by order of the commissioner.
