Section 241 in Jammu and Kashmir Municipal Corporation Act, 2000
241. Definitions.
- In this Chapter, unless the context otherwise, the expression "to erect building" means :-(a)to erect a new building on any site where the previously built upon or not ;(b)to re-erect :-(i)any building of which more than one-half of the cubical contents above the level of the plinth have been pulled down, burnt or destroyed ; or(ii)any building of which more than one-half of the superficial area of the external walls above the level of the plinth has been pulled down ; or.(iii)any frame building of which more than a half of the number of the posts of beams in the external walls have been pulled down ;(c)to convert into a dwelling house any building or any part of a building not originally constructed for human habitation or, if originally so constructed, subsequently appropriated for any other purpose ;(d)to convert into more than one dwelling houses a building originally contracted as one dwelling house only ;(e)to convert into place of religious worship or into sacred building any place or building not originally constructed for such purpose ;(f)o roof or cover an open space between wall as on buildings to the extent of the structure which formed by the roofing or covering of such space ;(g)to convert two or more tenements in a building into greater or lesser number ;(h)to convert into a stall, shop, warehouse or godown, stable, factory or a garage any building not originally constructed for use as such or which was not so used before the change.(i)to convert a building which when originally constructed was legally exempted form the operations of any building regulations contained in this Act or in any bye-laws made thereunder or in any other law, into a building which had it been originally erected in its converted form, would have been subject to such building regulations ; and(j)to convert into or use as a dwelling house any building which has been discontinued as or appropriated for any purpose other than a dwelling house.
