Section 2(10) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(10)[ "scheduled road" means a road specified in the Schedule to this Act which is wholly situated within the State of Haryana, and, where, any road so specified is not so situated the portion of such road which is situated in the State of Haryana, and includes a bye-pass or express way but does not include any part of such road or portion, not being a bye-pass or expressway or expressway, which is situated in the limits of a local authority;Explanation. - For the purposes of this clause 'local authority' means a cantonment board, municipal committee, notified area committee or an improvement trust;]
