Section 267 in The Madurai City Municipal Corporation Act, 1971
267. Numbering of buildings.
(1)The Commissioner may cause a number to be affixed to the side of outer door of any building or to some place at the entrance of the enclosure thereof.(2)No person shall, without lawful authority, destroy, pull down or deface any such number.(3)When a number has been affixed under sub-section (1), the owner of the building shall be bound to maintain such number and to replace it if removed or defaced; and if he fails to do so, the Commissioner ma y by notice require him to replace it.
