Section 2(49) in The Manipur Municipalities Act,1994.
(49)"Public road" means any street, road, square, court alley, passage or pathway over which the public have a right of way whether a thoroughfare or not, and includes-(a)the roadway over any public bridge or causeway;(b)the footway attached to any such road, public bridge or causeway; and(c)the drains attached to any such road, public bridge or causeway, and the land, whether covered or not by any pavement, verandah or other structure, which lies on either side of the roadway up to the boundaries of the adjacent property whether that property is private property or Government property;
