438. Power to stop improper use of land or building.
- If within any municipal area any land or building by reason of its being abandoned or unoccupied, -(a)Is in a filthy or unwholesome state; or(b)Has become a resort of, -(i)Idle and disorderly person; or(ii)Persons who have no ostensible means of subsistence or cannot give satisfactory account of themselves; or(c)Is used for gambling or immoral purposes; or(d)Otherwise occasions or is likely to occasion a nuisance, the Chief Officer of the Municipality may, after due enquiry, by notice in writing, require the owner or part-owner or any person claiming to be the owner or part-owner of such land or building, or the lessee or any person claiming to be the lessee thereof to, -(i)Secure, enclose, cleanse or clear such land or building; or(ii)Stop using such land or building for gambling or immoral purposes; or(iii)Abate the nuisance, within such time, as may be specified in the notice and shall affix a copy of such notice on the door of the building or on some other conspicuous part of the land, as the case may be.
