Section 31 in Chhattisgarh State Rajmarg Adhiniyam, 2003
31. Land forming part of highway deemed to be Government property.
- All lands forming part of highway, which do not already vest in the State Government, but certain rights and interest therein have been extinguished under the provision of Section 23 shall for the purpose of this chapter, be deemed to be the property of the State Government.
