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State of Maharashtra - Section

Section 3 in Maharashtra Highways Act, 1955

3. Declaration of roads, ways or lands as highways.

- The State Government may, by notification in the Official Gazette, declare any road, way or land to be a highway and classify it as-
(i)a State highway (Special),
(ii)a State highway,
(iii)a major district road,
(iv)other district road, or
(v)a village road.