Section 244 in The Howrah Municipal Corporation Act, 1980
244. Sanction of State erection of masonry building.
- Notwithstanding anything contained in the forgoing provisions of this chapter or any other law for the time being in erection offeree, the State Government may, if it deems fit and necessary, prohibit or restrict, as the case may be, sanction of building exceeding fifteen and half metres of height from ground level within five hundred metres radius of strategic installations or buildings considering the point of view of security.
