Section 266 in The Coimbatore City Municipal Corporation Act, 1981
266. Naming or numbering of public streets and naming of locality or municipal property, etc.
(1)With the approval of the Government the council shall give names or numbers to new public streets and shall also give names to park, playground, bus-stand, arch or new municipal property and may subject to the approval of the Government alter the name or number of any public street, park, playground, bus-stand, arch or municipal property:[Proviso was omitted by Tamil Nadu Municipal Laws (Amendment) Act, 1990 (Tamil Nadu Act 19 of 1990).](2)The Commissioner shall cause to be put up or painted in Tamil and in English on conspicuous part of some building, wall or place, at or near each end, comer or entrance of every public street, the name or number by which it is to be known.(3)No person shall without lawful authority destroy, pull down or deface any such name or number or put up any name or number different from that put up by order of the Commissioner.
