264. Power to prevent unoccupied buildings or land becoming a nuisance.
- The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by notice, require the owner of a building or land which, by reason of abandonment or disputed ownership or other cause, is unoccupied and has become a resort of idle and disorderly persons or otherwise occasions, or is likely to occasion, a public nuisance, to secure and enclose the same within a reasonable time fixed in the notice.
