Section 2(11) in Karnataka Panchayat Raj Act, 1993
(11)"erection or re-erection or enlargement" of any building includes,-(i)any material alteration or enlargement of any building;(ii)the conversion , by structural alteration , into a place of human habitation of any building not originally constructed for human habitation;(iii)the conversion of two or more places of human habitation into a lesser number of such places;(iv)the conversion of one or more places of human habitation into a greater number of such places;(v)such alteration of a building as would affect a change in the drainage or sanitary arrangements or materially affect its security;(vi)the addition of any rooms, buildings, out-houses or their structures to any building;(vii)the conversion , by any structural alteration, into a place of religious worship or into a building used for a sacred purposes of any place or building not originally meant or constructed for such purposes;(viii)roofing or covering an open space between walls or buildings, in respect of the structure which is formed by roofing or covering such space;(ix)conversion into a stall , shop, warehouse or godown of any building not originally constructed for use as such or vice versa;(x)construction of a door in a wall adjoining any street or land not vested in the owner of the wall and opening on such street or land;
