(2)If any owner to whom a notice is issued, represents to the Board of Councilors, within fifteen days of the service of the notice, that the work required by the notice will directly or substantially benefit the owners of any adjacent buildings or land, the Board of Councilors may, after hearing all the owners concerned, cause the said work to be executed; and the expenses thereby incurred shall be recovered from all or any of such owners in such proportion as the Board of Councilors may direct.
