Section 183B in The Howrah Municipal Corporation Act, 1980
183B. [ Power of Corporation to declare a building as a heritage building. [Chapter XIIA with sections 183A to 183P inserted by W.B. Act 11 of 1999.]
- Where the Corporation, on the recommendation of the Heritage Conservation Committee and also of the Mayor-in-Council, is of the opinion that any building in Howrah should be preserved and conserved for historical, architectural, environmental or ecological purpose, it may declare such building as a heritage building :Provided that during the period when any proposal for declaring a building as a heritage building is under consideration of the Heritage Conservation Committee or the Mayor-in-Council, no owner of such building, or no lessee or sub-lessee to whom such building has been leased out, shall transfer such building by way of sale, lease or mortgage without the prior approval of the Commissioner.]
