Section 428(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)In this Chapter and wherever occurring in this Act 'to erect or re-erect a building' means -(i)any material alteration or enlargement of any building;(ii)the conversion by structural alteration into a place for human habitation of any building not originally constructed for human habitation;(iii)the conversion of one or more places of human habitation into a greater number of such places;(iv)the conversion of two or more places of human habitation into a lesser number of such places;(v)such alteration of a building as would effect a change in its drainage or sanitary arrangements or materially effect its security;(vi)the addition of any rooms, buildings, out houses or other structures to any building;(vii)conversion by any structural alteration into a place of religious worship or into a sacred building, any place or building not originally meant or constructed for such purpose;(viii)to roof or cover an open space between walls or buildings as regards the structure which is formed by roofing or covering such space;(ix)to convert into a stall, shop, ware house or godown any building not originally constructed for use as such or vice versa;(x)to construct on a wall adjoining any street or land not vested in the owner of the wall, a door opening on such street or land.
