Section 2(p) in Karnataka Slum Areas (Development) Act, 1973
(p)“work of improvement” in relation to any building in a slum area include the execution of any one or more of the following works, namely:-(i)necessary repair;(ii)structural alteration;(iii)provision of light points, water-taps and bathing places;(iv)construction of drains, open or covered;(v)provision of latrines, including conversion of dry latrines into water-borne latrines;(vi)provision of additional or improved fixtures or fittings;(vii)opening up or paving of court yards;(viii)removal of rubbish; and(ix)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.
