Section 2(35) in The Coimbatore City Municipal Corporation Act, 1981
(35)"re-construction" of a building includes-(a)the re-erection wholly or partially of any building after more than one-half of its cubical contents has been taken down or burnt down, or has fallen down whether at one time or not;(b)the re-erection wholly or partially of any building of which an outer wall has been taken down or burnt down or has fallen down to or within three metres of the ground adjoining the lowest storey of the building, and of any frame building which has so for been taken down or burnt down or has fallen down as to leave only the framework of the lowest storey;(c)the conversion into a dwelling-house or place of public worship of any building not originally constructed for human habitation or for public worship, as the case may be, or the conversion into more than one dwelling-house of a building originally constructed as one dwelling house only or the conversion of dwelling-house into a factory;(d)the reconversion into a dwelling-house or a place of public worship or a factory of any building which has been discontinued, as, or appropriated for any purpose other than a dwelling-house or a place of public worship or a factory, as the case may be;
