Section 2(zi) in Punjab Regional and Town Planning and Development Act, 1995
(zi)"scheduled road" means a road specified in the schedule to this Act which is wholly situated within the State of Punjab and where any road so specified is not so wholly situated, the portion of such road which is situated in the State of Punjab, and includes a "by-pass" and shall also include any road which the State Government may, by notification, add to the schedule to this Act [-] [The words 'but where a by-pass is constructed to provide diversion to a scheduled road that portion of the scheduled road shall not form part of the scheduled road for which such a bye-pass has been constructed' omitted by Punjab Act No. 13 of 2003.].;
