Section 431(2) in The Orissa Municipal Corporation Act, 2003
(2)In this Chapter and in any other Chapter of this Act "to erect or re-erect a building" means -(i)any material alteration or enlargement of any building;(ii)the conversion by structural alternation 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 alteration of building as would effect a change in its drainage or sanitary arrangements or materially affects its security;(vi)the addition of any rooms buildings, out-houses or other structures to any buildings;(vii)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;(viii)to construct roof or cover an open space between walls or buildings; and(ix)to convert into a stall, shop, ware-house or godown and building not originally constructed for use as such or vice versa.
