(2)For the purpose of efficiently draining any building or land the committee may by notice in writing.(a)require any courtyard, alley or passage between two or more buildings to be paved [by the owner or part-owner of such buildings] with such materials and in such manner as may be approved by [the committee] [Substituted for the words 'them' by Act No. 2 of 1923.], and(b)require such paving to be kept in proper repair.]
