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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Manipur - Subsection

Section 2(9) in The Manipur Highways Act, 1979

(9)"highway" means any public thoroughfare, whether a road, street, lane, bridlepath or a foot-track, whether surfaced or unsurfaced, whether on land owned by Government or a local authority or on land belonging to a private person over which the public have, or acquired, a right of way by usage, and includes :
(a)the slope, berm, borrow-pits, foot-paths, pavements and side drain of any such thoroughfare,
(b)all bridges, culverts, causeways, carriageways or other road structures, built on or across such thoroughfares, and
(c)the trees, fences posts, and other highway accessories and materials and material stacks on the thoroughfare or on land attached to the thoroughfare.