- [(1) The Municipality shall give names to the public street vested in and maintained by it and may alter the name of such public street:Provided that before such naming or renaming, the opinion of the Ward Committees or Ward Sabhas concerned shall be taken into consideration.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.](2)The Secretary shall cause to be put up or painted in English and in the language of the locality on a conspicuous part of some building, wall or place, at or near each end, corner or entrance the name of every public street.(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 Secretary.Numbers of Buildings
