321. Power to require revetting, turfing or sloping.
(1)If it appears to the Board of Councilors that the condition or the situation of any land, being private property, is such as threatens the stability or security of any hillside or bank or any immovable property thereon, the Board of Councilors may, by written notice, require the owner of the land to do all or any of the following things, namely:(a)to construct and maintain a revetment, retaining-wall or toe-wall upon any part of the land; or(b)to reconstruct, enlarge, strengthen, alter or repair any revetment, retaining-wall or toe-wall already standing on the land; or(c)to turf the land or any portion thereof; or(d ) to slope the land or any portion thereof.(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.
