Section 339(1) in Arunachal Pradesh Municipal Act, 2007
(1)"to erect a building" means -(a)to erect a new building on any site, whether previously built upon or not,(b)to re-erect means-(i)any building of which more than one-half of the cubical extent above the level of plinth have been pulled down, burnt or destroyed, or(ii)any building of which more than one-half of the superficial area of the external walls above the level of plinth has been pulled down, or(iii)any frame-building of which more than half of the number of posts or beams in the external walls have been pulled down,(c)to convert into a dwelling-house any building or any part of a building not originally so constructed for human habitation or, if originally so constructed for human habitation, subsequently appropriated for any other purpose,(d)to convert into more than one dwelling-house a building originally constructed as one dwelling-house only,(e)to convert into a place of religious worship or into a sacred building any place or building, not originally constructed for such purpose,(f)to roof or cover an open space between walls or buildings to the extent of the structure formed by the roofing or covering of such space,(g)to convert two or more tenements in a building into a greater or lesser number of such tenements,(h)to convert into a stall, shop, office, warehouse or godown, workshop, factory or garage any building not originally constructed for use as such, or to convert any building constructed for such use, by sub-division or addition, into greater or lesser number of such stalls, shops, offices, warehouses or godowns, workshops, factories or garages,(i)to convert a building, which, when originally constructed, was legally exempt from the operation of any building regulations or any rules made under this Act or in any other law for the time being in force, into a building which, had it been originally erected in its converted form, would have been subject to such building regulations,(j)to convert into, or use as, a dwelling-house any building, which has been discontinued as, or appropriated for any purpose other than, a dwelling-house,(k)to make any addition to a building, and(l)to remove or reconstruct the principal staircase of a building or to alter its position ;
