Section 5(49) in The Chhattisgarh Municipal Corporation Act, 1956
(49)"public street" means any street-(a)over which the public have a right of way; or(b)which have been heretofore levelled, paved, metalled, asphalted, channelled, sewered or repaired out of municipal or other public funds; or(c)which under the provisions of this Act becomes a public street;and includes-(i)the roadway over any public bridge or causeway;(ii)the footway attached to any such street;(iii)public bridge or causeway, and the drains attached to any such street, public bridge or causeway;[(49-a) "Registered Architect/Structural Engineer/Engineer" means the same as defined in Chhattisgarh Bhumi Vikas Niyam, 1984, framed under the Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973);] [Inserted by C.G. Act No. 18 of 2012, dated 1.8.2012.]
