320. Power where hillside or bank threatens the safety of buildings.
- If it appears to the Board of Councilors that the condition or situation of any hillside or bank, being private property, is such as threatens the safety of any building or the safety or such building cannot be ensured by taking action under any other provision of this Act or such building threatens the safety of some other building, it may, by written notice, required the owner of the first mentioned building -(a)to take down the building and remove the materials, or(b)to secure the building 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 specified in the notice,and may also, by written notice, require the owner of the other building to secure the same 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.
