24. State Government to direct highway authority to take over village tracks for development and maintenance.
- The State Government may, whenever it deems it to be necessary in the public interest, by notification in the official gazette direct a highway authority to take over for road construction and/or maintenance any land constituting a village road or track on which the public have, or have established by long usage, a permanent right of way, irrespective of whether such village road or track has been shown in the Settlement Records as a public way or not, and whether the ownership of such land vests in the Government or any landlord or a proprietary body.(2)Such notification shall be given proper publicity in the locality of the village road or track.(3)All such lands taken over by the highway authority as a result of the notification issued under Section (1), as are not already deemed to be crown property, shall be so deemed for purposes of Chapter V, and the provision of that chapter shall apply fully to such lands.
