Section 4(8) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
(8)'Public street' means any street-(a)over, which the public have a right way, or(b)which has, heretofore, been levelled, paved, metalled, cancelled sewered or repaired out of Municipal or other Public Funds, or(c)which, under any provision of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959) becomes a public street, and includes a road;
