- If it appears to the Board of Councilors that any private road is so situated or is in such condition that it threatens the stability or security of any hillside or bank or any immovable property thereon, it may, by written notice, require the owner of such private road,-(a)to reconstruct, regrade, divert, alter or repair such private road, or(b)to make a revetment or retaining-wall on either side or both sides of such private road, or(c)to take such other measures as may be specified in the notice.
