Section 2(r) in Karnataka Urban Development Authorities Act, 1987
(r)" to errect" in relation to any building includes,-(i)any material alteration or enlargement of any building ;(ii)the conversion by structural alteration into a place for human habitation of any building not originally constructed for human habitation;(iii)the conversion into more than one place for human habitation of a building originally constructed as one such place ;(iv)the conversion of two or more places of human habitation into a greater number of such places ;(v)such alterations of a building which affect an alteration of its drainage or sanitary arrangements, or materially affect its security ;(vi)the addition of any rooms, buildings, houses or other structures to any building ; and(vii)the construction in a wall adjoining any street or land not belonging to the owner of the wall, or a door opening on to such street or land ;
