(1)In any area to which this Act applies, [such authority as may be prescribed] [See Rules issued in G.O. Ms. No. 143, Rural Development (C4), dated 21st July, 1999 and published in Part III, section 1(a), of the Tamil Nadu Government Gazette Extraordinary, dated 23rd July 1999.] in this behalf, may cause a number to be affixed to the side or outer door of any building or to some place at the entrance of the premises.(2)With the approval of the Government, the Village Panchayat or the Panchayat Union Council shall give name to new village road or panchayat union road, as the case may be, and shall also give name to park, playground, bus-stand, arch or new property belonging to, or vesting in, Village Panchayat or Panchayat Union Council and may, subject to the approval of the Government, alter the name of any such road, park, play-ground, bus-stand, arch or property.(3)No person shall, without lawful authority, destroy, pull down or deface any such number.(4)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 authority referred to in sub-section (1) may, by notice, require him to replace it.
