263. Power for the prevention of danger from ruinous buildings, unprotected wells, etc.
(1)A [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may require by notice the owner or occupier of any land or building, -(a)to demolish or to repair in such manner as it deems necessary any building wall, bank or other structure, or anything, affixed thereto, or to remove any tree, belonging to such owner or in the possession of such occupier which appears to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to be in a ruinous condition or dangerous to persons or property; or(b)to repair, protect or enclose, in such manner as it deems necessary, any well, tank reservoir, pool or excavation belonging to such owner or in the possession of such occupier, which appears to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to be dangerous by reason of its situation, want of repair or other such circumstances.(2)Where it appears to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] that immediate action is necessary for the purpose of preventing imminent danger to any person or property, it shall be the duty of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] itself to take such immediate action, and in such case, notwithstanding the provisions of Section 287, it shall not be necessary for the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to give notice, if it appears to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] that the object of taking such immediate action would be defeated by the delay incurred in giving notice.
