(5)"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 alterations of a building as effect an alteration of its drainage or sanitary arrangement, or materially affect its security,(f)the addition of any rooms, buildings, out-houses or other structures to any building, and(g)the construction 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.
