Section 243 in The Howrah Municipal Corporation Act, 1980
243. Security zone around Government land and building.
- Notwithstanding anything contained in this Act, the State Government in the Home and Hill Affairs Department, for the and purpose of security and safety of the strategic installations on land and buildings belonging to the Government or Semi-Government agency or institution within specific area or areas of the Corporation, may notify that area or areas as 'Security zone' and that shall be subject to the control of the Commissioner of Police of the concerned areas:Provided that this section shall in no way derogate from' the powers vested in the Corporation or any other municipal authority under this Act enabling the Corporation or such authority, as the case may be, in the interests of the public health to require the owner or occupier of any land or building in such area or areas of the Corporation to remedy or abate any sanitary defect on, or in such, land or building.
