(1)A highway authority shall maintain authoritative plans for the highway in its charge.(2)Such plans shall show clearly the boundaries of the highways, the detailed measurements of road widths, the distances between boundary marks and sufficient measurements from fixed points to enable the refixation in position of boundary marks in case they have been displaced to tampered with.(3)The highway authority shall have all such authoritative plans prepared after having a survey made of the highway lands and their boundaries in the manner prescribed in Chapter X and in accordance with the record of that survey as notified as notified under Section 51 and modified, as may be under Section 52.
