Section 2(36) in Maharashtra Housing and Area Development Act, 1976
(36)"structural repairs" for the purposes of Chapter VIII means repairs or replacement of decayed, cracked, or out of plumb structural components of a building or any substantial part thereof or any part to which the occupiers have common access, such as, staircases, passages, water closets or privies by new one of the like material or materials, or of different material or materials including change in the mode of construction like converting load bearing wall type or timber framed structure to an R. C. C. one, or a combination of both, which repairs or replacement in the opinion of the Board, if not carried out expeditiously, may result in the collapse of the building or any such part thereof; and "structural repairs" includes repairs and replacement of all items which are required to be repaired or replaced as a consequence of the repairs or replacement aforesaid which are carried out or to be carried out, and also repairs and replacement of the roof (both not replacement of the tiles only) and of the drain pipes (including house gullies) fixed to the building, which, if not repaired or replaced simultaneously with structural repairs would cause further damage to the building. When such repairs to any building or any part thereof are carried out by the Board the building shall be deemed to be structurally repaired under this Act;
