319. Power where buildings etc. threaten the stability of other immovable property.
- If it appears to the Board of Councilors that any building or portion of a building or anything affixed to a building or any wall or structure on any and is in such condition as threatens the stability or security of any hillside or bank or any immovable property thereon, the Board of Councilors may, by written notice, require the owner of such land or building-(a)to take down such building, portion, thing, wall or structure and remove the materials, or(b)to secure or repair such building, portion, thing, wall or structure in such manner as may be specified in the notice, or to make a revetment for the support thereof or to take such other measures as may be specified in the notice, and(c)in the case of the matter referred to in clause (a), also to take such measures with regard to the site of such building, wall or structure, for ensuring the stability or security of any hillside or bank or any immovable property thereon as may be specified in the notice.
