Section 220 in Siliguri Municipal Corporation Act, 1990
220. Power in cases of buildings at comers of streets.
(1)Notwithstanding the provisions of this Act or the rules and the regulations made thereunder or 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 comer 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 played 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.(2)The Corporation may, require any alteration to be carried out for conformity to any of the provisions of clauses (b) to (c) of sub-section (1) in respect of any building completed before the commencement of this Act.
