(31)"public street" means any street or road, square, court, alley, land, passage or riding path, whether a thoroughfare for not, heretofore levelled, paved, metalled, chanelled, sewered or repaired by a local authority or over which the public have right of way and includes-(a)the roadway over any public bridge or causeway;(b)the footway attached to any such street, public bridge or causeway; and(c)the drains attached to any such street, public bridge or causeway and the land whether covered or not by any payment, 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 property belonging to [the Central Government or the State Government] [Substituted by A.O. 1950.];
