Section 2(16) in The Himachal Pradesh Municipal Corporation Act, 1994
(16)"erect or re-erect any building" includes -(a)any material alteration or enlargement of any buildings;(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 at 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 additions 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;
