Section 189(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The expression "to construct a building" throughout this Chapter includes :-(a)any material alteration, enlargement or reconstruction of any buildings, or of any wall including compound wall and fencing, verandahs, fixed platform, plinth, door-step or the like, whether constituting part of a building or not;(b)the conversion 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 any place 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 the internal arrangements of a building, as affect its drainage, ventilation or other sanitary arrangements, or its security or stability; and(f)the addition of any rooms, buildings, or other structures to any building, and a building so altered, enlarged, reconstructed, converted or added to, is throughout this Chapter included under the expression "a new building".
