(1)The State Government may whenever if deems necessary in the public interest, by notification in the Official Gazette, direct a highway authority to take over for road construction or maintenance of any land constituting a village road or track on which the public have, or have established by long usage, a permanent right of way irrespective of whether such village road or track has been shown in the settlement records as a public way or not and whether the ownership of such land vests in the State Government or any landlord or a proprietary body.
