Section 2(12) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(12)"erect or re-erect any building" includes -(a)any material alteration or enlargement of any building;(b)the conversion by structural alteration into a place for human habitation of any building not originally constructed for human habitation;(c)the conversion into more than one place for human habitation of a building, originally constructed as one such place;(d)the conversion of two or more places of human habitation into a greater number of such places;(e)such alteration of a building as affect an alteration of its drainage or sanitary arrangements, or materially effect its security;(f)the addition of any rooms, building outhouses, or other structures to any building; and(g)the constructions in a wall adjoining any street or land not belonging to the owner of the wall, of a door opening on to such street or land;.
