(3)If a notice requiring the owner of the building to execute the works of improvement is not complied with, then, after the expiration of the period specified in the notice, the Municipality may declare the building unfit for human habitation and thereupon take all measures to keep the building vacant till improvement or if it proves danger to life, improve or demolish it. The expenses incurred on this account is recoverable from the owner as at Tear of tax.
