(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 Chief Officer of a Municipality may, in the case of any building, which is intended to be erected at the corner of two streets in the municipal area of the Municipality, -(a)Refuse sanctions for reasons to be recorded in writing; or(b)Impose restrictions on its use; or(c)Place special conditions concerning exits 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.
