Section 337(2) in The Mumbai Municipal Corporation Act, 1888
(2)[ In this Chapter"to erect a building" means-(a)newly to erect a building, or(b)[ to re-erect(i)any building by demolishing the existing building entirely; or(ii)any building by removing the roof of the existing ground floor structure and adding one or more upper floors; or](c)[* * *] [Clause (c) was deleted by Maharashtra 10 of 1998, Section 138(2).](d)to convert into more than one dwelling-house a building originally constructed as one dwelling-house only;and a dwelling so erected, re-erected or converted is called in this Chapter "a new building.] [This sub-section was substituted for the original sub-section (2) by Bombay 1 of 1916, Section 4.]
