140. Power to require repair or alteration of building.-
(1)Where any building in a cantonment is so ill-constructed or dilapidated as to be, in the opinion of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], in an insanitary state, the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may, by notice in writing, require the owner, within such time as may be specified in the notice, to execute such repairs or to make such alterations as it thinks necessary for the purpose or removing such defects.(2)A copy of every notice issued under sub-section (1) shall be conspicuously posted on the building to which it relates.(3)A notice issued under sub-section (1) shall be deemed to have been complied with if the owner of the building to which it relates has, instead of executing the repairs or making the alterations directed by the notice, removed the building.
