Section 327(1) in The Mumbai Municipal Corporation Act, 1888
(1)[The Commissioner] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 114(a), (w.e.f. 23-4-1999).] may, from time to time-(a)with the sanction of the corporation, determine the name by which any street shall be known;(b)cause to be put up or painted on a conspicuous part of any house at or near each end corner or entrance to every street the name of such street as so determined;(c)[ with the sanction of the corporation [determine the number or sub-number by which any premises or part thereof] [Clauses (c) and (d) were substituted for the original clause (c) by Bombay 2 of 1911, Section 10(1).] shall be known ;](d)[ by written notice require an owner of any premises or part thereof either to put up by means of a metal plate a number or sub-number on such premises or part thereof in such position and manner as may be specified in such notice or to signify in writing [* * *] [This clause was substituted for the original by Bombay 22 of 1956, Section 2(1)(a)(ii).] that such work shall be executed under the order of the Commissioner.]
