Section 2(9) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(9)"Road reservation, in relation to scheduled road" means the land, whether metaled or unmetilled, which vests in the Government or the Central Government or a local authority for the purposes of such road and the boundaries of which are demarcated by pillars, posts or wires or in any other manner;
