Section 3(20) in Chennai City Municipal Corporation Act, 1919
(20)"public street" means any street, road, square, court, alley, passage or riding-path [over which the public have a right of way, whether a thoroughfare or not] [Substituted for the word 'whether a thoroughfare or not over which the public have a right of way' by section 3(xii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] and includes-(a)the roadway over any public bridge or causeway;(b)the foot-way attached to any such street, public bridge or causeway; and[(20-A) "public water-courses, springs, wells and tanks" include those used by the public to such an extent as to give a prescriptive right to such use;] [Inserted by section 3(xiii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
