Section 9A(2)(b) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

[Cites 0, Cited by 0] [Section 9A(2)] [Section 9A] [Entire Act]

(b)"erect or re-erect" any building includes-

(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 into more than one place for human habitation of a building originally constructed as one such place;

(iv)the conversion of two or more places of human habitation into a greater number of such places.

(v)such alteration of a building as affects an alteration in its drainage or sanitary arrangement or effect its stability;

(vi)the addition of any rooms, buildings, out-houses or other structures to any building;

(vii)reconstruction of a building or a portion thereof by means of props commonly known as "Pand Pand" in Kashmir Valley.]

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