Section 155(8) in The Gujarat Municipalities Act, 1963
(8)The Chief Officer may at any time inspect any work of which notice is required by sub-section (1) without giving notice of his intention to do so; and at any time during the execution of any such work as aforesaid, may, by written notice, specify, any matter in respect of which the execution of such work is in contravention of any provision of this Act or of any by-law made under this Act at the time in force or of any order passed under this section; and require the person executing such work to cause anything done contrary to any such provision or bye-law or order he is required to do but which has been omitted.Explanation: - The expression "to construct a building" throughout this Chapter includes-(a)any material alteration, enlargement or reconstruction of any building, or of any wall including compound wall and fencing, verandah, fixed platform form, plinth, doorstep or the like, whether constituting part of a building or not,(b)the conversion into a place for human habitation of any building not originally constructed for human habitation.(c)the conversion into more than one place for human habitation of a building originally constructed as one such place,(d)the conversion of two or more places of human habitation into a greater number of such places,(e)such alterations of the internal arrangements of a building, as affect its drainage, ventilation or other sanitary arrangement, or its security or stability, and(f)the addition of any rooms, buildings, or other structures to any building and a building so altered, enlarged, reconstructed, converted or added to, is throughout this Chapter included under the expression "a new building".
