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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Tripura - Subsection

Section 4A(30) in Tripura Panchayats Act, 1993

(30)"Public Street" means any street, road, lane, gulley, passages, path way, bridge, square or court, whether a through fare or not, over, which the public have a right of way, and includes side drains or gutters and the land upto the boundary or aubtting property ;