(2)If the person, who erects or sets up any of the projections obstructions or encroachments referred to in sub-section (1), is not known or cannot be found, the Board of Councilors may cause a notice to be posted up in the neighbourhood of the said projection, obstruction or encroachment, requiring any person interested in the same to remove it, and it shall not be necessary to name any person in such requisition.
