Section 337 in The M.P. Municipal Corporation Act, 1956
337. Naming of streets and numbering of houses.
(1)The Commissioner may from time to lime-(a)with the sanction of the Corporation determine the name by which any street shall be known;(b)cause to be put up or painted on conspicuous part of any house at or near each end, corner or entrance to every street, the name of such street as so determined;(c)determine the number by which any premises shall be known;(d)put up or paint a number of premises in such position and manner as he may deem necessary.(2)No person shall, without the permission of the Commissioner or with other lawful authority, destroy, remove, deface or in any way injure any such name or number or put up or paint any name or number different from that put up or painted by order of the Commissioner.(3)The name by which any street is known shall not be changed except with the sanction of the Government.
