Section 2(h) in Punjab Regional and Town Planning and Development Act, 1995
(h)"bypass" means a [road specified in the Schedule to this Act, provided] [Substituted for the words 'road provided' by Punjab Act No. 13 of 2003.] as a permanent diversion to a scheduled road, whether such diversion is situated within or without the limits of local authority and whether it is constructed before or after the commencement of this Act and includes a road which is specified as bypass by the State Government, by notification, for the purposes of this Act;
