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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(1)(zv) in Punjab Urban Planning and Development Authority Building Rules, 2013

(zv)"street" means any roads, path way, square court, alley or passage accessible whether permanently or temporarily to the public and whether a through fare or not, and shall include every vacant space not withstanding that it may be a private property and partly of wholly obstructed by any gate, post, chain or other barrier whether of houses, shops or other building abutting thereon, which is used by any person as a means of access to or from any public place or thorough fare whether such person be occupiers of such buildings or not, but shall not include any part of such space which the occupier of such building has a right at all hours to prevent all other persons from using as aforesaid and shall include also the drains or gutters therein or on either side and the land, whether covered or not by any pavement, veranda or other erection, up to the boundary of any abutting property not accessible to the public;