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State of Karnataka - Section

Section 3 in Karnataka Highways Act, 1964

3. Declaration of roads, ways or lands as highways.

- The State Government may, by notification in the official Gazette, declare any road, way or land to be a highway and classify it as,-
(i)a State highway (Special);
(ii)a State highway;
(iii)a major district road;
(iv)other district road; or
(v)a village road.