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[Cites 0, Cited by 0] [Section 183L(2)] [Section 183L] [Entire Act]

State of West Bengal - Subsection

Section 183L(2)(c) in The Howrah Municipal Corporation Act, 1980

(c)the restrictions on the owner's right -
(i)to use the heritage building for any other purpose detrimental to its conservation,
(ii)to charge any fee for entry into, or inspection of, the heritage building, and
(iii)to build on or near the site or the heritage building.]