Section 183O in The Howrah Municipal Corporation Act, 1980
183O. [ When heritage building ceases to be heritage building. [Chapter XIIA with sections 183A to 183P inserted by W.B. Act 11 of 1999.]
- If the Corporation decides that any heritage building has ceased to be of public interest or has lost its importance for any reason whatsoever, it may, with the approval of the State Government, declare that such heritage building has ceased to be a heritage building for the purposes of this Act.]
