Section 2(46) in The Manipur Municipalities Act,1994.
(46)the expression "re-erect" when used with reference to building, includes-(a)the reconstruction of a building after more than onehalf of its cubical extent has been taken down or burnt down or has fallen down;(b)the conversion of one or more huts or temporary structures into a masonry or framed building;(c)the conversion into place for human habitation of any building not originally constructed for such habitation; and(d)the extension of a building;
