436. Power to require cleansing and lime washing of filthy building or land.
- The Chief Officer of the Municipality may, by notice, require the owner or occupier of any building or land or any part thereof within the municipal area, which is in a filthy or unwholesome state, to cleanse the same or otherwise put it in a proper state within twenty four hours and thereafter to keep it in a clean and proper state and if it appears necessary for sanitary purpose to do so, may at any time, by notice, direct the occupier of any building to lime-wash or otherwise cleanse the said building inside and outside in the manner and within a period to be specified in the notice.
