Section 220(1) in The Asansol Municipal Corporation Act, 1990.
(1)Notwithstanding the provisions of this Act or the rules and the regulations made thereunder or the any other law in force for the time being, the Corporation may, in the case of any building which is intended to be erected at the corner of two streets,-(a)refuse sanction without assigning any reason, or(b)impose restrictions on its use, or(c)impose special conditions concerning exit to or entry from any street, or(d)require it to be rounded off or payed off or cut off to such height and to such extent as may be determined, or(e)acquire on payment of compensation, such portion of the site at the corner as may be considered necessary for public convenience or amenity:Provided that no such action shall be taken without prior approval of the Municipal Building Committee in accordance with the provisions of this Chapter.
