(1)If it appears to the Board of Councilors that the condition or the situation of any land, being private property, is such as threatens the stability or security of any hillside or bank or any immovable property thereon, the Board of Councilors may, by written notice, require the owner of the land to do all or any of the following things, namely:(a)to construct and maintain a revetment, retaining-wall or toe-wall upon any part of the land; or(b)to reconstruct, enlarge, strengthen, alter or repair any revetment, retaining-wall or toe-wall already standing on the land; or(c)to turf the land or any portion thereof; or(d ) to slope the land or any portion thereof.
