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[Cites 0, Cited by 2] [Section 202(2)] [Section 202] [Entire Act]

State of West Bengal - Subsection

Section 202(2)(d) in Kolkata Municipal Corporation Act, 1980

(d)[ the Mayor-in-Council, on the basis of the recommendation of the Heritage Conservation Committee, is of the view that such advertisement will obstruct the view of, or destabilise the structure of, or will not be in harmony with, any heritage building.] [Clause (d) inserted by section 11(2), ibid, w.e.f. 22.12.1997.]