Section 2(2) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
(2)a person shall be deemed "to re-erect a building", if he -(a)makes any material alteration to, or enlargement of, building, or(b)converts into a dwelling place any building not originally constructed for that purpose, or(c)converts into two or more dwelling places a building originally constructed as a single dwelling place, or(d)converts two or more dwelling places into a large number of such places, or(e)converts into a factory, workshop or godown or into a stable, cattle-shed or cow-house any building originally constructed as a dwelling place, or(f)makes any alteration which is likely to affect pre-judicially the stability or safety of a building, or the condition of building in respect of its drainage, sanitation or hygiene, or(g)makes any alteration to a building which increases or diminishes its height or the area covered by it or the cubic capacity thereof, or which reduces the cubic capacity of any room therein;
