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State of Rajasthan - Section

Section 3 in Rajasthan Highways Act, 1995

3. Declaration of roads, ways or lands as highways.

- The State Government may, by notification in the Official Gazette, declare any road way or land to be a highway and classify it as.
(i)a state highway (special),
(ii)a state highway,
(iii)a major district road,
(iv)other district road, or.
(v)a village road.