Section 339 in West Bengal Municipal Corporation Act, 2006
339. Definitions.
- In the chapter-(i)"Government mad" means a road, street, square, court, alley, or passage, maintained by the Central Government or the State Government or at the public expense;(ii)"private bridge" means any bridge which is not a public bridge as defined in clause (v);(iii)"private drain" means any drain which is not a public drain as defined in clause (vi);(iv)"private road" means any road, street, square, alley, or passage. which is not a public road as defined in clause (vii) or Government road as defined in clause (i);(v)"public bridge" means a bridge on or over which a public road or any public work is carried, and which is, for the time being, vested in the Corporation;(vi)"public drain" means any drain which is vested in the Corporation;(vii)"public road" means a "public street" as defined in clause (82) of section 2, but does not include a Government road as defined in clause (i).B. Roads
