Section 4(2) in Rajasthan State Highways Act, 2014
(2)The State Government shall cause to be maintained a record of state highways and lands comprising each highway in such manner as may be prescribed by rules made in this behalf. Any records of the lands comprising state highways maintained on or before the date of commencement of this Act shall be deemed to be records for the purposes of this section and the State Government shall be deemed to be the owner of such state highways and the lands forming part thereof.
