Section 425M in The Calcutta Municipal Corporation Act, 1980
425M. [ Voluntary contribution and agreement with any voluntary organisation, person or company. - [Chapter XXIILA consisting of sections 425A to 425P inserted by W.B. Act 26 of 1997.]
(1)The Municipal Commissioner may receive voluntary contributions towards the cost of maintaining any heritage building and may give order as to the management and application of such contributions for the purpose of preservation and conservation of such heritage building.](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.
