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[Complete Act]
Central Government Act
Section 123 in The Manipur Municipalities Act, 1994.
123. Names of public roads and number of building.-
(1) The Nagar Panchayat or as the case may be, the Council may cause a name to be given to any public road and to be fixed in such place as it may think fit, and may also cause a number to. be affixed to every building, and in like manner may, from time to time, cause such names and numbers to be altered.
(2) Any person who destroys, pulls down, defaces or alters any name or number pi- it, up by the Nagar Panchayat or as the case may be, the Council under sub- section (1) shall, for every such offence be punishable with fine which may extend to two hundred rupees. Building