160. Procedure when person who erected obstruction cannot be found.
(1)If the person who built or erected the said building, fence, rail, post or other obstruction or encroachment referred to in the proceeding section is not known or cannot be found, the Board may cause a notice to be posted in the neighbourhood of the said building, interested in the same to remove it, and it shall not be necessary to name any person in such requisition.(2)If the said building, fence, rail, post or other obstruction or encroachment be not removed in compliance with the requisition contained in such notice within forty-eight hours of the posting of the same, the Magistrate may on the application of the Board, order that such obstruction or encroachment be removed; and thereupon the Board may remove any such obstruction or encroachment, and may recover the cost of such removal by sale of the materials so removed.(3)The surplus sale-proceeds, if any, shall be credited to the municipal fund, and may be paid on demand to any person who establishes his right to the satisfaction of the Board or in a Court of competent jurisdiction.
