Section 467 in The Orissa Municipal Corporation Act, 2003
467. Power of Corporation to declare a building as a heritage building.
- Where the Corporation, on the recommendation of the Heritage Conservation Committee is of the opinion that any building in the Corporation Area 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 building as a heritage building is under consideration of the Heritage Conservation Committee, 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.
