Section 2(t) in The Punjab Panchayati Raj Act, 1994
(t)"Election Commission" means the Election Commission constituted under Article 243-K of the Constitution of India for the State of Punjab;(tt)[ "Electronic and Print Media" means official websites on internet and newspapers in Punjabi, English and Hindi language having wide circulation in the State of Punjab;] [Inserted by Punjab Act No. 9 of 2014, dated 9.4.2014.](i)any material alteration or enlargement of any building;(ii)the conversion, by structural alteration, into a place of human habitation of any building not originally constructed for human habitation;(iii)the conversion of two or more places of human habitation into a lesser number of such places;(iv)the conversion of one or more places of human habitation into a greater number of such places;(v)such alteration of a building as would effect a change in the drainage or sanitary arrangements or materially affect its security;(vi)the addition of any rooms, buildings, out-houses or their structures to any building;(vii)the conversion, by any structural alteration, into a place of religious worship or into a building used for a sacred purpose of any place or building not originally meant or constructed for such purpose;(viii)roofing or covering an open space between walls or buildings, in respect of the structure which is formed by roofing or covering such space;(ix)conversion into a stall, shop, warehouse or godown of any building not originally constructed for use as such or vice versa;(x)construction of a door in a wall adjoining any street or land not vested in the owner of the wall and opening on such street or land;(v)"Executive Officer" means an Executive Officer of a Panchayat Samiti constituted under this Act;(u)"Erection or Re-erection or Enlargement" of any building includes-
