Section 183J in The Howrah Municipal Corporation Act, 1980
183J. [ Permission of concerned department of State Government before acquisition of heritage building. [Chapter XIIA with sections 183A to 183P inserted by W.B. Act 11 of 1999.]
- If the Corporation considers that it is necessary to acquire any building declared as a heritage building for the purpose of preservation and conservation as required 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, by agreement or under the Land Acquisition Act, 1894, permission of the concerned department of the State Government shall be taken before such acquisition.]
