Section 3(62) in Gauhati Municipal Corporation Act, 1971
(62)"Public street" means any street, road, lane, gully, alley, passage pathway, square or court whether a thoroughfare or not, over which the public have a right of way, and includes -(a)The roadway over any public bridge or cause way;(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 where there is no drain attached to any such street, shall unless the contrary is shown, be deemed to include also, all land up to the outer wall of the premises abutting on the street, or, if a street alignment has been fixed, then up to such alignment;
