- Should any buildings, wall or structure, or anything affixed thereto, or any bank or tree, be deemed by the committee to be in a ruinous state or in any way dangerous, or there be any fallen building or debris or other material which is unsightly or is likely to be in any way injurious to health, it may [by notice,] [The words 'by notice' to be substituted by the words 'order the Executive Officer by notice to' (vide item 10, Schedule II, Punjab Act No. 2 of 1931) in the case of municipalities to which Punjab Act No. 2 of 1931 applies.] require the owner thereof either to remove the same or to cause such repairs to be made to the buildings, wall, structure or bank, as the committee may consider necessary for the public safety, and should it appear to [be necessary in order to prevent imminent danger, the committee shall forthwith take such steps, at the expense of the owner, to avert the danger as may be necessary.] [Substituted by Punjab Act No. 2 of 1931.]
