Section 368(7) in The Delhi Municipal Corporation Act, 1957
(7)For the purposes of section 366, section 367 and this section, "work of improvement" in relation to a building includes any one or more of the following works, namely:(a)necessary repairs;(b)structural alterations;(c)provision of light points and water taps;(d)construction of drains, open or covered;(e)provision of latrines and urinals;(f)provision of additional or improved fixtures and fittings;(g)opening up or paving of courtyard;(h)removal of rubbish, filth and other polluted and obnoxious matter;(i)any other work including the demolition of any building or any part thereof which, in the opinion of the Commissioner, is necessary for executing any of the works specified above.
