Section 2(60) in Jammu and Kashmir Municipal Corporation Act, 2000
(60)"Street" shall mean any road, footway, square, court, alley, gully or passage, accessible whether permanently or temporarily to the public and whether a thoroughfare or not, and shall include every vacant space, not withstanding that in may be private property and partly or wholly obstructed by any gate, post chain or other barrier, if houses, shops or other buildings abut thereon, and if it is used by any person a means of access to or from any public place or thoroughfare, whether such person be occupiers of such buildings, or not, but shall not include any part of such space which the occupier of any such building has right at all hours to prevent all other persons from using as aforesaid and shall include also the drains or gutters therein, or either side or the land, whether covered or not by any pavement, verandah or other erection up to the boundary of any abutting property, not accessible to the public;
