Section 263(1) in The U.P. Municipalities Act, 1916
(1)A [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may require by notice the owner or occupier of any land or building, -(a)to demolish or to repair in such manner as it deems necessary any building wall, bank or other structure, or anything, affixed thereto, or to remove any tree, belonging to such owner or in the possession of such occupier which appears to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to be in a ruinous condition or dangerous to persons or property; or(b)to repair, protect or enclose, in such manner as it deems necessary, any well, tank reservoir, pool or excavation belonging to such owner or in the possession of such occupier, which appears to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to be dangerous by reason of its situation, want of repair or other such circumstances.
