Section 420(1) in The Orissa Municipal Corporation Act, 2003
(1)The Commissioner may, from time to time with the sanction of the Corporation, -(a)determine the name by which any street shall be known and shall cause to be put or painted on a conspicuous part of any house wall or place or near each and, corner or entrance to every street, the name so determined; and(b)assign the number by which any premises shall be known and also direct, by written notice, requiring the owner of such premises either to put or paint a number so assigned on such premises either to put or paint a number so assigned on such premises in such position and in such as may be specified in such notice.
