126. Power to require untenanted buildings becoming a nuisance to be secured or enclosed.
- The committee may, by notice, require the owner or part-owner, or person claiming to be the owner or part-owner, of any building or land which by reason of abandonment or disputed ownership of other cause has remained untenanted and become a resort of idle and disorderly persons or otherwise a nuisance, to secure or enclose the same within a reasonable time fixed in the notice.
