Section 124(3) in The Manipur Municipalities Act,1994.
(3)When bye-laws have been framed under this Act no notice under sub-section (2) shall be considered to be valid until such notice has complied with the provision of the bye-laws.Explanation.- An alteration in a building for the purposes of this section and of bye-laws be deemed to be material if it-(a)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;(b)increase or diminishes the height or area covered by, or the cubical capacity of the building, or of any room in the building.
