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

State of West Bengal - Subsection

Section 425N(2) in Kolkata Municipal Corporation Act, 1980

(2)The Municipal Commissioner shall thereafter notify the heritage building for letting it out by agreement to any person as tenant for the purpose as aforesaid, and the owner shall be entitled to an amount equal to the reasonable letting value of the heritage building as rent less the cost on account of preservation and conservation of the heritage building.