257. Power to require owner to carry out certain works.
- For the purpose of efficient drainage of any premises the Chief Officer of a Municipality may be notice in writing, -(a)Require any courtyard, alley or passage between two or more buildings to be paved by the owner or owners of such buildings with such materials and in such manner, as may be approved by the Municipality; or(b)Require the level of such courtyard, alley or passage to be raised; or(c)Require such paving to be kept in proper repair.
