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[Cites 0, Cited by 0] [Section 425M] [Entire Act]

State of West Bengal - Subsection

Section 425M(2) in The Calcutta Municipal Corporation Act, 1980

(2)Subject to the approval of the Mayor-in-Council, the Municipal Commissioner may enter into any agreement with any person or voluntary organisation or company, whether incorporated or not, willing to preserve and conserve any heritage building on such terms and conditions as the Municipal Commissioner may determine.