Section 253(3) in The Bombay Provincial Municipal Corporations Act, 1949
(3)In this Chapter, the expression "to erect a building" means-(a)newly to erect a building on any site whether previous built upon or not,(b)to re-erect-(i)any building of which more than one-half of the cubical contents of the building above the level of the plinth have been pulled down, burnt or destroyed,(ii)any masonry building of which more than three-fourths of the superficial area of the external walls above the level of the plinth has been pulled down, or(iii)any frame building of which more than three quarters of the number of the posts or beams in the external walls have been pulled down.(c)to convert into a dwelling house any building or part of a building not originally constructed for human habitation or, if originally so constructed, 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 by any structural alteration into a place of religious worship or into a sacred building any place or building not originally meant or constructed for such purpose;(f)to roof or cover an open space between walls or buildings as regards the structure which is formed by roofing or covering such space,(g)to convert by a structural alteration two or more tenements in building into a greater or lesser number,(h)to make any structural alteration in a building so as to affect its drainage or sanitary arrangements or its stability.(i)to convert into a stall, shop, warehouse or godown any building not originally constructed for use as such, or(j)to construct in a wall adjoining any street or land not vested in the owner of the wall, a door opening on such street or land, and each of the above operations shall be deemed to be the erection of a new building for the purposes of this Chapter.
