(2)The Secretary may grant permission to a person [on such terms as the Council may generally decide in each ease] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.] to erect for a specified period huts or sheds of a purely temporary nature for stabling, or other similar purposes. On the failure of the person to demolish of dismantle it at the expiry of the period specified, the Secretary may cause it to be demolished or dismantled and the cost therefor shall be recovered from such person as if it were an arrear of property tax due under this Act.
