Section 279(7) in The New Delhi Municipal Council Act, 1994
(7)For the purpose of section 277, section 278 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 Chairperson, is necessary for executing any of the works specified above.
