323. Power to execute works where public road, drain, revetment or retaining-wall is affected.
- The Chairman-in-Council may, at any time, for reasons to be recorded in writing. cause any revetment, retaining-wall or toe-wall to be constructed, re-constructed, enlarged, strengthened. altered or repaired on any private land immediately abutting upon any public road, drain, revetment or retaining-wall: and the expenses thereby incurred shall be shared by the Municipality with the owner of such land in such proportion as the Chairman-in-Council may direct.
