Section 3(25) in Gauhati Municipal Corporation Act, 1971
(25)"Erect or re-erect" any building includes:-(a)Any material alteration or enlargement of any building;(b)The structural conversion into a place for human habitation of a building not originally constructed for human habitation;(c)The structural conversion into more then one place for human habitation of a building originally constructed as one such place;(d)The structural conversion of two or more places of human habitations into a great number of such places;(e)Such alteration of the internal arrangement of a building as effects and alteration in its sanitary or drainage arrangement or affects its stability;(f)The addition of any rooms, buildings, out houses or other structures to a building;(g)The reconstruction of the whole or any part of the external walls of a building or the renewal of the posts of a wooden building;
