Section 527(7) in Kolkata Municipal Corporation Act, 1980
(7)For the purposes of this section and section 525 and section 526, "work of improvement" in relation to a building shall include 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;(t)provision of additional or improved fixtures and fittings;(g)opening up or paving of court yard(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 Municipal Commissioner, is necessary for executing any of the works specified above.
