Section 86(7) in New Town, Kolkata Development Authority Act, 2007
(7)For the purposes of this section, work improvement 'in relation to a building shall include any One of the folloWing works, namely :-(a)necessary repairs;(b)structural alterations;(c)provisions of light points and water taps;(d)construction of drains, open or covered;(e)provisions of latrines and urinals;(f)provisions of additional or improved fixtures or fittings;(g)opening up or paving of courtyard;(h)removal of rubbish, filth and other polluted, and obnoxious matters;(i)any other work including demolition of any building or any part thereof,which, in the opinion of the Development Authority, is necessary for executing any, of the works specified in clauses (a), to (h).[Chapter-XA] [Inserted by West Bengal Act No. 10 of 2010, dated 27.5.2010.] Registration
