Section 228 in Chennai City Municipal Corporation Act, 1919
228. [Naming or numbering of public streets, etc.] [Heading was substituted by Tamil Nadu Act 30 of 1979.].
(1)With the approval of the State Government, the council shall give names or numbers to new public streets and shall also give name to park, playground, bus-stand, arch or new municipal property and may subject to the approval of the State Government, alter the name or number of any public street, park, playground, bus-stand, arch or municipal property.[* * *] [Proviso was omitted by Tamil Nadu Act 19 of 1990.](2)The commissioner shall cause to be put up or painted in English and [in Tamil] [Substituted for the words 'in at least one vernacular language' by section 63 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] on a conspicuous part of some building, wall or place, at or near each end, comer or entrance of every public street, the name [or number] [Inserted by section 117(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] by which it is to be known.(3)No person shall without lawful authority destroy, pull down or deface any such name [or number] [Inserted by section 117(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] or put up any name [or number] [Inserted by section 117(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] different from that put up by order of the commissioner.
