(i)"highway" means any [road, way or land] [These words were substituted for the words 'road or way over which the public have a right of way or are granted access and' by Maharashtra 42 of 1965, Section 4.] which is declared to be a highway under section 3. The expression includes-(i)any land. acquired or demarcated with a view to construct a highway along it;(ii)the slopes, berms, borrow-pits, foot-paths, pavements and side, catch and boundary drains attached to such road or way;(iii)all bridges, culverts, causeways, carriageways and other structures built on or across such road or way; and(iv)the trees, fences, posts, boundary, furlong and mile stones, and other highway accessories and materials and material stacked on the road or way
