Section 175A(5) in The Howrah Municipal Corporation Act, 1980
(5)Notwithstanding anything contained in the foregoing provisions of this section, the State Government may, if it considers necessary or expedient so to do in the public interest, by notification, except any application for sanction of any plan from the operation of the provisions of this section.Explanation. - For the purposes of this section, the expression "to erect a building" shall have the same meaning as in sub-section (1) of section 390 of the Calcutta Municipal Corporation Act, 1980.]
