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State of Madhya Pradesh - Section

Section 32 in The M.P. Rajmarg Adhiniyam, 2004

32. Land forming part of highway deemed to be Government property.

- All lands forming part of a highway which even do not already vest in the State Government shall for the purposes of this chapter be deemed to be the property of the State Government. The land shall vest in the State when compensation has been paid or provided.