Section 200 in Andhra Pradesh Municipalities Act, 1965
200. Naming of public streets.
(1)The council shall give names to all public streets and may, with the approval of the Government, alter the name of any public street.(2)The Municipal Engineer or where there is no Municipal Engineer, the Commissioner shall cause to be put up or painted in English and in the main language of the district on a conspicuous part of some buildings wall or place, at or near each end, corner or entrance, the name of every public street.(3)No person shall, without lawful authority, destroy, pull down, or deface any such name or put up any name different from that put up by order of the said officer.
