Haryana act 006 of 2007 : Haryana Scheduled Roads and Controlled Areas Restriction of Unregulated Development (Haryana Amendment) Act, 2007

Preamble

Haryana Scheduled Roads and Controlled Areas Restriction of Unregulated Development (Haryana Amendment) Act, 2007*

[Haryana Act No. 6 of 2007][29th March, 2007]

An Act further to amend the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963, in its application to the State of Haryana.

Be it enacted by the Legislature of the State of Haryana in the Fifty-eighth Year of the Republic of India as follows:-

* [Received the assent of the Governor of Haryana on the 29th March, 2007, and is hereby published in the "Haryana Government Gazette", Extraordinary, No. Leg. 7/2007, dated 3rd April, 2007]

Section 1. Short title

1. Short title.- This Act may be called the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development (Haryana Amendment) Act, 2007.

Section 2. Amendment of section 4 of Punjab Act 41 of 1963

2. Amendment of section 4 of Punjab Act 41 of 1963.- For sub-section (1) of section 4 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963, the following sub-section shall be substituted, namely:-

"(1) The Government may, by notification in the Official Gazette, ??? any area ??? the limits of municipal town of any other area which in its opinion has potential for building activities industrial commercial institutional or recreational ??? activities and uses subservient to the above, to be a controlled area for the purposes of this Act.".

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