Section 315 in Uttar Pradesh Municipal Corporation Act, 1959
315. Definition.
- In this Chapter the expression "to erect building" shall include -(a)subject as may be prescribed by rules the re-erection of a substantial portion of any existing building,(b)the conversion into a dwelling house of any building or part of a building not originally intended or already used for human habitation,(c)the conversion by any structural alteration of a single tenement or two or more tenements in a building into a greater or lesser number of dwelling houses so as to affect its drainage or sanitary arrangement or its stability,(d)the conversion by any structural alteration of any building into a place of religious worship or into a sacred building not originally meant or constructed for such purpose,(e)the covering or roofing of an open space between walls or buildings as regards the structure which is formed by roofing or covering such space,(f)the conversion into a stall, shop, warehouse or godown of a building not originally constructed for any such use,(g)the construction in a wall adjoining any street or land not vested in the owner of the wall, a door opening on such street or land, and(h)any other operation declared by a bye-law made in this behalf to be deemed to be erection of a building.
