Section 2(o) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(o)"work of improvement" in relation to any building in a slum area includes the execution of any one or more of the following works, namely:-(i)necessary repairs;(ii)structural alterations;(iii)provision of light points, water-taps and bathing places;(iv)construction of drains, open or covered;(v)provision of latrines, including conversion of day latrines unto flush latrines;(vi)provision of additional or improved fixtures or fittings;(vii)opening up or paving of court yards;(viii)removal of rubbish;(ix)replotting or realignment of streets; and(x)any other work including the demolition of any building or any part thereof which in the opinion of the prescribed authority is necessary for executing any of the works specified above.
