- Whenever is appears to the Board that any building by reason of abandonment of disputed ownership or other cause is untenanted or by reason of having fallen into ruins, affords facilities for the commission of a nuisance by disorderly persons or for the harbouring of snakes or other noxious animals, the Board may require the owner of such building or the owner of the land to which such building is attached, to property secure the same, or to remove or level such ruins, as the case may require.
