Section 337 in The Mumbai Municipal Corporation Act, 1888
337. Notice to be given to Commissioner of intention to erect a building.
(1)Every person who shall intend to erect a building shall give to the Commissioner notice of his said intention in a form, obtained for this purpose under section 344, specifying the position of the building intended to be erected, the description of building, the purpose for which it is intended, [* * *] [The word 'and' repealed by Bombay 6 of 1905, Section 44.] its dimensions [and the name of the person whom he intends to employ to supervise its erection.] [These words were added by Bombay 6 of 1905, Section 44.](2)[ In this Chapter"to erect a building" means-(a)newly to erect a building, or(b)[ to re-erect(i)any building by demolishing the existing building entirely; or(ii)any building by removing the roof of the existing ground floor structure and adding one or more upper floors; or](c)[* * *] [Clause (c) was deleted by Maharashtra 10 of 1998, Section 138(2).](d)to convert into more than one dwelling-house a building originally constructed as one dwelling-house only;and a dwelling so erected, re-erected or converted is called in this Chapter "a new building.] [This sub-section was substituted for the original sub-section (2) by Bombay 1 of 1916, Section 4.]
