Section 2(9) in The Jammu and Kashmir Control of Building Operations Act, 1988
(9)"erect or re-erect any building includes-(a)any material alteration or enlargement of any building :(b)mooring or installing of any boat or house-boat in the river or lake falling within the jurisdiction of any Authority :(c)the conversion by structural alteration into a place for human habitation of any building not originally constructed for human habitation :(d)the conversion into more than one place for human habitation of a building originally constructed as one such place:(e)the conversion of two or more places of human habitation into a greater number of such places;(f)such alteration of a building as affects an alteration in its drainage or sanitary arrangements or affects its stability :(g)the addition of any room, building, out-house or other structure to any building:(h)the construction of a wall adjoining any street or land not belonging to the owner of a wall, of a door opening on to such street; and(i)reconstruction of a building or a portion thereof, by means of props, commonly known as "PAND-PAND" in Kashmir Valley ;
