Section 233 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
233. done in accordance with rules or bylaws prescribed thereunder.
Naming of Public streets.- (1) The Chief Commissioner, with the sanctionof the Mayor may, with the sanction of the Corporation, determine the name by whichany street or public place vested in the Corporation shall be known and may, at anytime, alter the name of such a street:Provided that, before such naming or renaming, the opinion of the WardCommittees concerned shall be taken into consideration.(2)No person shall, without lawful authority, destroy, remove, pulldown, deface or in any way injure or alter any such name put up or paint anyname put up or painted by order of the Zonal Commissioner.(3)The Zonal Commissioner shall cause to be put up or painted inEnglish and Kannada on a conspicuous part of some building, wall or place, at or
