Section 307(7) in Arunachal Pradesh Municipal Act, 2007
(7)For the purpose of this section and section 306 "works of improvement" in relation to a building shall include any one or more of the following :(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 improvement fixtures and fittings,(g)opening up or paving of courtyard,(h)removal of rubbish, filth and other polluted and obnoxious matter and,(i)any other work including the demolition of any building or any part thereof which, in the opinion of the Municipal Executive Officer, is necessary for executing any of the works as aforesaid.
