Section 52(6) in The Maharashtra Village Panchayats Act, 1959
(6)Nothing contained in this section shall apply to any building which is used or required for public service, or for any public purpose, and is the property of the State or Central Government or any local authority, or is to be erected or re-erected by the State or Central Government or the local authority; but reasonable notice of the proposed construction shall be caused to be given to the panchayat, and the objections or suggestions of the panchayat, if any, shall be considered, [Nothing in this section shall also apply to any building erected or re-erected for any industrial or commercial purpose.] [This potion was added by Maharashtra 36 of 1965, Section 27(4).]Explanation. - The expression "erect" or "re-erect" with reference to a building in this section, includes-(a)any material alteration, or enlargement of or in any building;(b)the conversion by structural alteration into a place for human habitation of any building not originally constructed for human habitation;(c)such alteration of a building as would effect a change in the drainage or sanitary arrangement or materially affect its security;(d)the addition of any rooms, buildings, outhouses or other structures to any building.(e)the conversion by any structural alteration, into a place of religious worship or into a sacred building of any place or building not originally meant or constructed for such purpose;(f)roofing or covering an open space between walls and buildings, as regards the structure which is formed by roofing or covering such space;(g)conversing into a stall, shop, warehouse, or godown of any building not originally constructed for use as such or vice-versa;(h)construction in a wall adjoining any street or land not vested in the owner of the wall, of a door opening on such street or land.
