Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Scheduled Roads And Controlled Areas Restriction Of Unregulated Development (Haryana Amendment) Act, 2009 13 of 2009 CONTENTS 1. Short Title 2. Amendment Of Section 3 Of Punjab Act 41 Of 1963 3. Amendment Of Section 6 Of Punjab Act 41 Of 1963 4. Repeal And Saving Punjab Scheduled Roads And Controlled Areas Restriction Of Unregulated Development (Haryana Amendment) Act, 2009 13 of 2009 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. Be it enacted by the Legislature of the State of Haryana in the Sixtieth 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, 2009. 2. Amendment Of Section 3 Of Punjab Act 41 Of 1963 :- After clause (b) of the proviso to section 3 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (hereinafter called the principal Act), the following clause shall be inserted, namely :-- "(bb) a building which was in existence, immediately before the commencement of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development (Haryana Amendment) Ordinance, 2009 (Haryana Ordinance No. 1 of 2009), or to any repair, erection, re-erection of such a building which does not involve any structural alteration or addition therein, on payment of such fee, as may be prescribed; or". 3. Amendment Of Section 6 Of Punjab Act 41 Of 1963 :- In section 6 of the principal Act,-- (i) in the proviso, for sign "." existing at the end, the sign ":" shall be substituted ; (ii) the following proviso shall be added, namely :-- "Provided further that nothing in this section shall apply to a building constructed along with the extension of the scheduled road located in the limit of the local authority and which was in existence immediately before the commencement of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development (Haryana Amendment) Ordinance, 2009 (Haryana Ordinance No. 1 of 2009), on payment of such fee, as may be prescribed.". 4. Repeal And Saving :- (1) The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development (Haryana Amendment) Ordinance, 2009 (Haryana Ordinance No. 1 of 2009), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the aid Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.