Section 247 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
247. certificate.
Application of provisions to alterations and additions.- (1) Theprovisions of this Chapter and of any rules or bye-laws made under this Act relating toconstruction and re-construction of the buildings shall also be applicable to anyalteration thereof or addition thereto:Provided that works of necessary repair which do not affect the position ordimensions of a building or any room in a building therein shall not be deemedan alteration or addition for the purpose of this section.(2)If any question arises as to whether any addition or alteration is anecessary repair not affecting the position or dimensions of a building or room ina building therein, such question shall be referred to the standing committee,
