Section 2(j) in The Slum Areas (Improvement And Clearance) Act, 1956
(j)“work of improvement” includes in relation to any building in a slum area 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 dry latrines into water- borne latrines;(vi)provision of additional or improved fixtures or fittings;(vii)opening up or paving of courtyards;(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 competent authority is necessary for executing any of the works specified above.
