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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(2) in U.P. Housing and Development Board Regulations, 1982

2.1"Alteration" means a change from one occupancy to another or a structural change, such as an addition to the area or height, or the removal of part of a building, or any change to the structure, such as the construction of cutting into or removal of any walls, partition column, beam, joint, floor or other support, or a change to or closing of any required means of ingress or egress or a change to the fixture or equipment.