144. Removal of filth or noxious vegetation from lands and buildings.
(1)The Commissioner or Executive Authority may, by notice, require the owner or occupier of any building or land which appears to him to be in a filthy or unwholesome state or overgrown with any thick or noxious vegetation, trees or undergrowth injurious to health or dangerous to the public or offensive to the neighbourhood, or otherwise a source of nuisance, to clear, cleanse or otherwise put the building or land in proper state or to clear away and remove such vegetation, trees or undergrowth or to take such other action as may be deemed by the Commissioner or Executive Authority necessary to remove such nuisance within such period and in such manner as may be specified in the notice.(2)If it appears to the Commissioner or Executive Authority necessary for sanitary purposes so to do, he may, by notice, require the owner or occupier of any building or land to cleanse or lime-wash the same in the manner and within a period to be specified in the notice.
