4. Transfer of control from one Highway Authority to another.
(1)The State Government may at any time by notification in the official gazette transfer control of any highway from itself or any of its departments functioning as the highway authority to another highway authority, or from one highway authority to another, in regard to such matters, dealt with by this Act and on such conditions as may be specified in the notification.(2)When a highway authority has been changed in the manner prescribed under sub-section (I), the new highway authority shall as from the date of the notification issued under that sub-section, exercise in respect of the highway or highways of which control has been transferred, all the powers and functions of the previous highway authority subject to the conditions if any, specified in that notification.
