145. Power of Commissioner or Executive Authority to use or sell materials of dangerous structure taken down, etc.
(1)When the Commissioner or Executive Authority takes down any structure or part thereof or cuts down any tree or hedge or shrub or part thereof in virtue of his powers under this Chapter, the Commissioner or Executive Authority may sell the materials or things taken down, cut down or removed and apply the proceeds in, or towards payment of the expenses incurred.(2)If, after a reasonable enquiry, it appears to the Commissioner or Executive Authority that there is no owner or occupier to whom notice can be given under any section in this Chapter, he may himself take such order with the property mentioned in such section as may appear to him to be necessary and may recover the expenses incurred by the sale of such property (not being immovable property) or of any portion thereof.
