Section 405(1) in The Calcutta Municipal Corporation Act, 1980
(1)Notwithstanding the provisions of this Act or the rules and the regulations made thereunder or of any other law in force for the time being, the Municipal Commissioner may, in the case of any building which is intended to be erected at the comer of two streets -(a)refuse sanction for such reasons as may be recorded in writing, or(b)impose restrictions on its use, or(c)place special conditions concerning exit to or entry from any street, or(d)require it to be rounded off or splayed or cut off to such height and to such extent as he may determine, or(e)acquire such portion of the site at the corner as he may consider necessary for public convenience or amenity :Provided that no such action shall be taken without any scrutiny of such case by the Municipal Building Committee and without prior approval of the Mayor-in-Council in accordance with the provisions of this Chapter.
