Section 5(23) in The M.P. Municipal Corporation Act, 1956
(23)the expression "to erect or re-erect a building" means and includes-(a)newly to erect a building on any site whether previously built upon or not;(b)any material alteration or enlargement of any building;(c)the conversion by structural alteration into a place for human habitation of any building not originally constructed for human habitation;(d)conversion into more than one dwelling house a building originally constructed as one dwelling house only;(e)the conversion by structural alteration of one or more places of human habitation or tenements into a greater or lesser number of such places or tenements;(f)any structural alteration in a building so as to affect its drainage or sanitary arrangements or its stability;(g)the addition of any rooms, buildings, outhouses, or other structure to a building;(h)the reconstruction of the whole or any part of the external walls of a building or the renewal of the posts of wooden buildings;(i)conversion by a structural alteration two or more tenements in a building into a greater or lesser number;(j)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;
