(1)Notwithstanding anything contained in this Act or the rules and the regulations made thereunder or of any other law for the time being in force, the Municipal Commissioner or the Executive Officer may, in the case of any building which is intended to be erected at the corner 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 nothing shall be done in any case under the provisions of this sub-section without scrutiny of such case and without prior approval of the Standing Committee, in accordance with the provisions of this chapter.(2)The Municipal Commissioner or the Executive Officer may, by order, in writing, require any alteration, corresponding to any of the provisions in clauses (b) to (e) of sub-section (1), to be made to any building completed before the commencement of this Act.
