110. Municipality may require person to repair damage to public street etc.
- Whenever any public street or drain or any other Municipal property is damaged washed away or eroded by any activity in the adjacent land or tank or building the Municipality may, by written notice, require the owner or occupier of such land or building to repair the damage and to restore the street, drain or property to its original condition, as far as possible, within a specified time, and it shall be incumbent upon such owner or occupier to comply with it failing which the Municipality itself may carry out the work of repair or restroration and the expenses thereof shall be recoverable from the owner or the occupier as an arrear or tax under this Act.
