Section 2(q) in Punjab Regional and Town Planning and Development Act, 1995
(q)"erect or re-erect" any building includes, -(i)any material alteration or enlargement of any building;(ii)the conversion, by structural alteration, into place for human habitation of any building not originally constructed for human habitation;(iii)the conversion into more than one place for human habitation of a building originally constructed as one such place;(iv)the conversion of two or more places of human habitation into a greater number of such places;(v)such alterations of a building as effect an alteration of its drainage or sanitary arrangements or materially effect its security;(vi)the addition of any rooms, buildings, out-houses, or other structures to any building; and(vii)the construction, in a wall adjoining any street or land not belonging to the owner of the wall, of a door opening on to such street or land;
