(d)is likely to occasion a nuisance, the Chief Municipal Officer may, after due enquiry, by notice, in writing, require the owner or the part owner or any person claiming to be the owner or the part owner of such land or building, or the lessee, or any person claiming to be the lessee, thereof to-(i)secure, enclose, cleanse or clear such land or building, or(ii)stop use of such land or building for gambling or immoral purposes, or(iii)abate the nuisance, within such time as may be specified in the notice, and shall affix a copy of such notice on the door of the building or on some conspicuous part of the land, as the case may be.
