(1)Notwithstanding anything contained in this Act or the rules and the regulations made thereunder or any other law for the time being in force, the Board of Councilors 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)impose special conditions concerning exit to or entry from any street; or(d)require it to be rounded off or splayed off or cut off to such height and to such extent as may be determined; or(e)acquire whether by an agreement under section 76 or otherwise, such portion of the site at the corner as may be considered necessary for public convenience or amenity.
