260. Power to stop improper use of land or building.
- If, within any municipal area, any land or building, by reason of its, being abandoned or unoccupied-(a)is in filthy or unwholesome state, or(b)has become a resort of-(i)idle and disorderly persons, or(ii)persons who have no ostensible means of subsistence or cannot give a satisfactory account of themselves, or(c)is used for gambling or immoral purposes, or(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.
