Section 2(48) in Sikkim Urban and Regional Planning and Development Act, 1998
(48)"To erect" in relation to any building includes-(a)Any material alternation or enlargement of any building;(b)The conversion by structural alternation of palace 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 as one such place;(d)The conversion of two or more places of human habitation into a greater number of such places;(e)Such alternations of a buildings as affect an alteration of its drainage or sanitary arrangements or materially affect its security;(f)The addition of any rooms, buildings, houses or other structures to any buildings; and(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.
