(2)If, upon receipt of such report, the Municipality considers that the sanitary condition of the block is likely to cause risk of disease to the inhabitants of the buildings or the neighbourhood or to endanger otherwise the community health or safety, it may select the building which, in its opinion should wholly or in part be removed in order to abate the unhealthy condition of the block and may thereupon, by notice in writing, require the owners of such buildings to remove them within such period as may be specified in the notice:Provided that before issuing the notice, a reasonable opportunity shall be afforded to the owner to show cause why the building should not be removed :Provided further that the Municipality shall give compensation to the owner for any building so removed which have been created under proper authority.
