Section 3(2)(ii) in The National Capital Territory Of Delhi Laws (Special Provisions) Second Act, 2011
(ii)in respect of unauthorised colonies, village abadi area (including urban villages) and their extensions, which existed on the 31st day of March, 2002 and where construction took place even beyond that date and [up to the 1st day of June, 2014] [Substituted by Act No. 39 of 2014.], mentioned in sub-section (1);