Section 23(2) in Control of National Highways Land and Traffic) Act, 2002
(2)The Highway Administration shall cause to be maintained a record in the prescribed manner in which the particulars of the lands,relating to the Highway, of which the Central Government is the owner shall be entered and the entries of the particulars of such lands in any record maintained for such purpose before the commencement of this Act shall be deemed to be the entry of the particulars of such lands made in the first said record and accordingly the Central Government shall be deemed to be the owner of the lands regarding which the entries have been made in such records maintained before the commencement of this Act.
