(1)The Highways Authority of every division shall, within such time as may be prescribed, cause to be prepared a map of that division through which any highway or the construction or development of any highway is undertaken or proposed to be undertaken, showing the highway boundaries, building line and control line of such highway, the boundaries of such area and such other particulars, as may be prescribed.(2)It shall be open to the Highways Authority to make corrections to the map prepared under sub-section (1) with necessary additions, alterations, omissions or such other modifications as may be considered necessary.(3)The map shall, after the approval of the State Highways Authority,-(a)be kept in the office of the Highways Authority, with such particulars as may be prescribed; and(b)be open to inspection, free of charge during office hours, by any person having interest.(4)Nothing contained in the Registration Act, 1908 (Central Act XIV of 1908) shall be deemed to require the registration of the map prepared under this section and such map shall, for the purposes of sections 53,54 and 55 of that Act, be deemed to have been duly registered in accordance with the provisions of that Act.
