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

State of West Bengal - Subsection

Section 425D(4) in Kolkata Municipal Corporation Act, 1980

(4)The Committee shall, in accordance with the provisions of this Act and the rules and the regulations made thereunder, scrutinize every application or proposal for declaration of a building as a heritage building, and recommend to, and also advice, the Mayor-in-Council in respect of the preservation and conservation of such building as a heritage building.