Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Scheduled Roads And Controlled Areas Restriction Of Unregulated Development (Haryana Amendment) Act, 2014 16 OF 2014 CONTENTS 1. Short title 2. Amendment of section 2 of Punjab Act 41 of 1963 Punjab Scheduled Roads And Controlled Areas Restriction Of Unregulated Development (Haryana Amendment) Act, 2014 16 OF 2014 An Act further to amend the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963, in its application to the State of Haryana. B e it enacted by the Legislature of the State of Haryana in the Sixty-fifth Year of the Republic of India as follows :- 1. Short title :- This Act may be called the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development (Haryana Amendment) Act, 2014. 2. Amendment of section 2 of Punjab Act 41 of 1963 :- After clause (1) of section 2 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 the following clause shall be inserted, namely:- (la) "abadi deh" means the area falling within circular road around village abadi also commonly known as phirni, fixed at the time of consolidation under the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 framed under the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (East Punjab Act 50 of 1948): Provided that in case phirni as mentioned above has not been fixed under the said Act, then abadi-deh shall mean the area falling within lal dora;.