Section 164(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)An alteration in a building shall, for the purpose of this Chapter and of any rule or bye-law, be deemed to be material if -(a)it affects or is likely to affect prejudicially the stability or safety of the building or the condition of the building in respect of drainage, ventilation, sanitation or hygiene; or(b)it increases or diminishes the height or area covered by or cubical capacity of the building or reduces the cubical capacity of any room in the building below the minimum prescribed in any bye-law; or(c)it converts into a place for human habitation a building or portion of a building originally constructed for other purposes; or(d)it is an alteration declared by a bye-law made in this behalf to be material alteration.Sanction Or Refusal Of Work By Kshettra Panchayat
