Section 2(14B) in The Howrah Municipal Corporation Act, 1980
(14B)[ "heritage building" means any building of one or more premises, or any part thereof, which requires preservation and conservation for historical, architectural, environmental or ecological purpose, and includes such portion of the land adjoining such building or any part thereof as may be required for fencing or covering or otherwise preserving such building, and also includes the areas and buildings requiring preservation and conservation for the purpose as aforesaid under sub-clause (ii) of clause (a) of sub-section (4) of section 31 of the West Bengal Town and Country (Planning and Development) Act, 1979;] [Clause (14A), which inserted by W.B. Act 17 of 1995, was renumbered as clause (14D), and before so renumbering, clauses (14B) and (14C) inserted by W.B. Act 11 of 1999.]
