Section 104(6) in The Gujarat Panchayats Act, 1993
(6)Nothing contained in this section shall apply to any building which is used or required for public service or for any public purpose, and if the property of the State or Central Government or any local authority, or is to be erected or re erected by the State or Central Government or the local authority but reasonable notice of the proposed construction shall be caused to be given to the panchayat, and the objections or suggestions of the panchayat, if any, shall be considered.Explanation. - The expression "erect" or "re-erect" with reference to a building in this section includes-(a)any material alteration, or enlargement of or in any building;(b)the conversion by structural alteration into a place for human habitation of any building not originally constructed for human habitation;(c)such alteration of a building as would effect a change in the drainage or sanitary arrangement or materially affect its security;(d)the addition of any rooms, buildings, outhouses, or other structures to any building;(e)the conversion by any structural alteration into a place of religious worship or into a sacred building of any place or building, not originally meant or constructed for such purpose:(f)roofing or covering an open space between walls and building's as regards the structure which is formed by roofing or covering such space;(g)conversion into a stall, shop, warehouse, or godown of any building not originally constructed for use as such or vice versa;(h)construction in a wall adjoining any street or land not vested in the owner of the wall, of a door opening on such street or land.
