292. Power to require improvement of buildings unfit for human habitation.
(1)Where the Board of Councilors, upon information in its possession, is satisfied that any building is, in any respect, unfit for human habitation, it may, unless, in its opinion. the building is not capable of being rendered fit at a reasonable expense, serve upon the owner of the building a notice requiring him to execute the works of improvement specified in the notice within such period, not being less than sixty days, as may be specified in the notice.(2)In addition to the service of notice on the owner of the building under sub-section (1), the Board of Councilors may serve a copy of the notice on any other person having an interest in the building, whether as a lessee or mortgagee or otherwise.(3)If a notice requiring the owner of the building to execute the works of improvement is not complied with, then, after the expiration of the period specified in the notice, the Board of Councilors may execute the works of improvement and recover the expenses incurred in connection therewith as an arrear of tax under this Act.
