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State of Madhya Pradesh - Section

Section 3 in The M.P. Rajmarg Adhiniyam, 2004

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

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