(1)A highway authority shall maintain authoritative plans for the highways in its charge.(2)Such plans shall show clearly the boundaries of the highway, the detailed measurements of road widths, the distances between boundary marks and sufficient measures from fixed points to enable the refixation in position of boundary marks in case they have been displaced or tempered with.(3)The highway authority shall have all such authorities plans prepared after having a survey made of the highway lands and their boundaries in the manner prescribed in Chapter X and in accordance with the record of that survey as notified under Section 51 and modified, as may be under Section 52.
