Section 5(19) in The City of Nagpur Corporation Act, 1948
(19)the expression "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 by structural alteration of one or more places of human habitation into a greater number of such places;(d)the conversion by structural alteration of two or more places of human habitation into a lesser number of such places;(e)such alteration of the internal arrangement of a building as effects a change in its drainage or sanitary arrangements or affects its stability;(f)the addition of any rooms, buildings, outhouses or other structures to a building;(g)the reconstruction of the whole or any part of the external walls of a building or the renewal of the posts of wooden buildings;
