(39)"new building" means and includes-(a)any building constructed or in the process of construction after the commencement of this Act,(b)any building which, having collapsed or having been demolished or burnt down for more than one-half of its cubical extent, is reconstructed wholly or partially after the commencement of this Act, whether the dimensions of the reconstructed building are the same as those of the original building or not,(c)any but which is converted into a masonry building after the commencement of this Act, and(d)any building not originally constructed for human habitation which is converted into a place for human habitation after the commencement of this Act,Explanation. - Sub-clause (b) applies where more than one-half of the cubical extent of any building has collapsed or been demolished or burnt down at the same time or at different times;
