Section 3(11) in The Chhattisgarh Municipalities Act, 1961
(11)"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 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 alterations of building as effect a change in its drainage or sanitary arrangements or materially effect its security; and(vi)the addition of any rooms, buildings, out-houses or other structures to any buildings;[(11-a) the expression "essential service" means the service in connection with the municipal firebrigade, the municipal air compressor, the pumping stations, drainage conservancy or water supply of the municipality and any such other service as may be notified by the State Government and the expression "essential municipal officer or servant" means every person employed in the essential service;] [Inserted by M.P. Act No. 31 of 1973.]
