Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(63) in Punjab Urban Planning and Development Building Rules, 2018

(63)"erect or re-erect" means any material alteration or enlargement of any building ; the conversion by structural alteration into a place for habitation of any building not originally constructed for human habitation; the conversion into more than one place for human habitation of a building originally constructed any such place; the conversion of two or more places of human habitation into a greater number of such places; such alterations of a building as effect an alteration of its drainage or sanitation arrangements, or materially affect its security; the addition of any rooms, buildings, out-houses or other structure to any building; the construction in a wall adjoining a street or a land not belonging to the owner of the wall, of a door opening on such street or land;