3. Declaration of roads, ways or lands as highways.
- On the recommendation made by the State Highways Authority, the Government may, by notification, declare any road, way or land to be highway and classify it as any one of the following, namely:-(i)a State Highway;(ii)a major district road;(iii)other district road; or(iv)a village road:Provided that where such road, way or land whether in whole or in part is owned by any local authority, such notification shall be issued with the concurrence of that local authority by a resolution passed by it in this behalf.
