(10)"erect or re-erect any building" includes -(a)any material alteration or enlargement of any building;(b)the conversion by structural alteration into a place for human habitation of any building not originally constructed for human habitation;(c)the conversion into more than one place for human habitation of a building originally constructed as one such place;(d)the conversion of two or more places of human habitation into a greater number of such places;(e)such alterations of a building as effect an alteration of its drainage or sanitary arrangements, or materially affects its security;(f)the addition of any rooms, buildings, out-houses or other structures to any building;(g)the construction in a wall adjoining any street or land not belonging to the owner of the wall, of a door opening on to such street or land;
