Section 2(7) in Assam Town and Country Planning Act, 1959
(7)"Development" means the carrying out of buildings, engineering, mining or other operations in on or over the land, or making of any material change in the use of any buildings or of land:Provided that the following operations or uses of land shall not be deemed for the purposes of this Act to mean development of the land, that is to say -(a)the carrying out of works for the maintenance, improvement or other alteration of any buildings being works which affect only the interior of the building or which do not materially affect the use and the external appearance of the building;(b)the carrying out by a local authority of any works required for the maintenance or improvement of road being works carried out on land within the boundaries of the road;(c)the carrying out by any local authority any works for the purposes of inspecting, repairing or renewing any sewers, main pipes, cables or other apparatus, including the breaking open of any street or other land for that purpose;(d)the use of any building or other land within the curtilage of a dwelling house for any purpose incidental to the enjoyment of the dwelling house as such.
