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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(a) in The U.P. (Regulation Of Building Operations) Rules, 1985

(a)"alteration" means any structural change, such as an addition to the area or height, or the removal of part of a building, or the construction or cutting into or removal of any wall, partition, column, beam, joint, floor or other support, or a change to or closing of any means of ingress or egress or a change to equipment, drainage or ventilation.