437. Power to require removal or improvement of huts and sheds.
- If the Chief Officer of the Municipality is of the opinion that any hut or shed used either as a dwelling or as a stable or for any other purpose is likely by reason of its being built without a plinth or upon a plinth of insufficient height or without proper means of drainage or ventilation or on account of the impracticability of scavenging, or owing to the manner in which it and other huts or sheds or crowded together or cause risk of disease to the inmates thereof or to the inhabitants of the neighbourhood or is for any reason likely to endanger the community health or safety, he may by written notice, which shall be affixed to some conspicuous part of such hut or shed, require the owner or occupier thereof or the owner of the land on which such hut or shed stands, to remove or alter such hut or shed or to take such order for the improvement thereof as the Chief Officer deems necessary.
