358. Power to require improvement of drainage of land.
(1)Whenever, it appears to the Municipal Commissioner or the Executive Officer that any land is not drained to his satisfaction, the Municipal Commissioner or the Executive Officer may require the owner within ten days to drain the said land into such drain or outlet.(2)If it appears to the Municipal Commissioner or the Executive Officer that any land for want of drainage is in a state injurious to health or offensive to the neighbourhood, the Municipal Commissioner or the Executive Officer may require the owner or occupier, or both within fifteen days to drain such land.(3)If for the purposes of effecting any drainage under this section, it is, in the opinion of the Municipal Commissioner or the Executive Officer, necessary to acquire any land, not being the property of the person who is required to drain his land or to pay compensation to any other person, the Municipal Commissioner or the Executive Officer shall provide such land and pay such compensation. The Municipal Commissioner or the Executive Officer shall acquire and provide such land at the cost of the owner and pay such compensation as may be determined and realise the same from the owner.
