- If it appears to the Municipal Commissioner or the Executive Officer that any building or structure has been abandoned or is unoccupied and has become a resort of disorderly persons or is by reason of its condition seriously detrimental to the amenities of the neighbourhood, the Municipal Commissioner or the Executive Officer may give a written notice to the owner of such building or structure if he is known and found to be a resident within the limits of municipality, or to any person who is known or believed to claim to be the owner, if the person is resident within the limits of the municipality, and shall also affix a copy of the notice on some conspicuous part of the building or of structure requiring all persons having any right or interest therein to take such order with said building or structure as may, in the opinion of the Municipal Commissioner or the Executive Officer be necessary to prevent the same from being resorted to as aforesaid or from being seriously detrimental to the amenities of the neighbourhood.
