(2)The Chief Officer may, before giving such owner or occupier any such notice or before the expiry of the period specified in any such notice, take such temporary measures, as he thinks fit to prevent the danger or inconvenience arising therefrom and any expenses incurred by the Chief Officer in taking such temporary measures, shall be recoverable from such owner or occupier as an arrears of tax under this Act.Naming and Numbering of Streets and Numbering of Premises
