Section 246 in The Howrah Municipal Corporation Act, 1980
246. Such sanction not to bar other provision of this Act.
- Notwithstanding anything contained in section 244, permission to erect a masonry building in such area or areas of the Corporation as declared security zone under section 243 shall not be given so as to contravene, by rendering leas strict, any of the provisions of this Act regulating the construction of buildings; and the provisions of section 245 shall be in addition to, and not in derogation of, any other powers of the Corporation or any other municipal authority under this Act to take proceedings for the demolition of any masonry new building erected in such area or areas of the Corporation after the commencement of this Act.
