Section 2(62) in Uttar Pradesh Municipal Corporation Act, 1959

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State of Uttar Pradesh - Subsection

Section 2(62) in Uttar Pradesh Municipal Corporation Act, 1959

(62)"public street" means any street -

(a)heretofore leveled, paved, metalled, channeled, sewered or repaired out of Corporation of other public funds; or

(b)which under the provisions of Section 290 is declared to be, or under any other provisions of this Act becomes, a public street;