Section 2(e) in Control of National Highways Land and Traffic) Act, 2002
(e)Highway means a National Highway declared as such under section 2 of the National Highways Act, 1956 (48 of 1956) and includes any Expressway or Express Highway vested in the Central Government,whether surfaced or unsurfaced , and also includes(i)all lands appurtenant to the Highway, whether demarcated or not, acquired for the purpose of the Highway or transferred for such purpose by the State Government to the Central Government;(ii)all bridges,culverts, tunnels, causeways, carriageways and other structures constructed on or across such Highway; and(iii)all trees, railings, fences, posts, paths,signs, signals, kilometre stone and other Highway accessories and materials on such Highways;
