- If any building or land, by reason of abandonment, disputed ownership or other cause, remains unoccupied, and thereby becomes a resort of idle and disorderly person or if, in the opinion of the Municipality, it becomes a nuisance, the Municipality may, after due inquiry require the owner or the person claiming to the owner to secure, enclose, clear or cleanse the same or if no such person is found, to take possession of the same and take such measures as it considers necessary.
