Section 22(a) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(a)the area comprised in the abadi deh of any village;(aa)[ the area adjacent to the abadi deh of any village which the Government identifies for village expansion through a notification published in the official Gazette, specifically to this effect subject to the condition that this area shall not exceed sixty percent of the existing village abadi deh] [Clause (aa) added by Haryana Act No. 25 of 2003.]
