(2)If upon receipt of such report, the Chief Officer considers that the sanitary condition of the block is likely to cause risk of disease to the inhabitants of the buildings or of the neighbourhood or otherwise to endanger the public health, he shall, with the prior approval of the Municipality select the buildings, which in his opinion should holly or in part he 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, reasonable opportunity shall be given to the owners to show cause why the building should not be removed:Provided further that the Chief Officer shall pay, compensation to the owners for any buildings so removed, which may have been erected under proper authority.
