Section 183M in The Howrah Municipal Corporation Act, 1980
183M. [ Voluntary contribution and agreement with any voluntary organisation, person or company. [Chapter XIIA with sections 183A to 183P inserted by W.B. Act 11 of 1999.]
(1)The 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 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 Commissioner may determine.]
