Section 327 in The Mumbai Municipal Corporation Act, 1888
327. Naming streets, and numbering of [premises.] [This word was substituted for the word 'houses' by Bombay 22 of 1956, Section 2(1)(c).]
(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.](2)No person shall without the written permission of the Commissioner or without other lawful authority destroy, remove, deface or [in any way injure or alter any such name, number or sub-number or allow or cause any metal plate bearing such number or sub-number to fall into disrepair or otherwise become illegible or put up or paint any name or put up any number or sub-number different from that put up or painted by order of the Commissioner] [This portion was substituted for the portion beginning with the words 'in any way injure' and ending with the words 'by order of the Commissioner' by Bombay 22 of 1956, Section 2(1)(b).].(3)[ [Where a number or sub-number is put up on any premises or part thereof under the orders of the Commissioner in accordance with clause (d) of sub-section (1), the expenses of such work shall be payable by the owner of the premises or part thereof, as the case may be.] [This sub-section was added by Bombay 2 of 1911, Section 10(2).]]Provided that the maximum rate of charge for such work shall be fixed by the Commissioner with the previous sanction of [the Corporation] [These words were substituted for the words 'the Member-in-Charge' by Maharashtra 27 of 1999, Section 114(b), (w.e.f. 23-4-1999).].[Explanation - In this section 'premises' does not include land which is not built upon] [This explanation was added by Bombay 22 of 1956, Section 2(1)(d).].[Sky-signs and Advertisements] [This headings and new sections 328 and 328A were substituted for the original heading and section Bombay 7 of 1921, Section 10.]
