Section 183K in The Howrah Municipal Corporation Act, 1980
183K. [ Power to exempt rates and taxes, etc. on heritage building. [Chapter XIIA with sections 183A to 183P inserted by W.B. Act 11 of 1999.]
- If the owner of a heritage building enters into an agreement with the Corporation to maintain, preserve and conserve such heritage building properly at his own expenses, the Corporation may, in such case, exempt wholly or partly the owner of such heritage building from payment of rates or taxes or fees for supply of water or any other charge in respect of such heritage building.]
