(84)"Public street" means any street, road, lane, gully, alley, passage, pathway, square or courtyard, whether a thoroughfare or not, over which the public have a right of way, and includes -(a)the access or approach to a public ferry,(b)the roadway over any public bridge or causeway,(c)the footpath attached to any such street, public bridge or causeway,(d)the passage connecting to public streets, and(e)the drains attached to any such street, public bridge or causeway, and, where there is no drain attached to any such street, shall be deemed to include also, unless the contrary is shown, all land upto the boundary wall, hedge or pillar of the premises, if any, abutting on the street, or, where a street alignment has been fixed, upto such alignment;
