Section 2(44) in The Delhi Municipal Corporation Act, 1957
(44)"public street" means any street which vests in the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), for the Corporation (w.e.f. 13-1-2012).] as a public street or the soil below the surface of which vests in the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), for the Corporation (w.e.f. 13-1-2012).] or which under the provisions of this Act becomes, or is declared to be, a public street;
