(1)Where any building in a cantonment is so ill-constructed or dilapidated as to be, in the opinion of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], in an insanitary state, the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may, by notice in writing, require the owner, within such time as may be specified in the notice, to execute such repairs or to make such alterations as it thinks necessary for the purpose or removing such defects.
