Section 7 in Gujarat Municipalities (Amendment) Act, 1968
7. Amendment of section 148 of Guj. XXXIV of 1964.- In section 148 of the principal Act-
(1)for the words "in any street or part of a street not maintainable by the municipality" the words "in any private street which is not maintainable by the municipality but which is permanently accessible to the public" shall be substituted;(2)the following Explanation shall be added at the end, namely:-"Explanation.-In this section, the expression "private street" means any road, footway, square, court, alley or passage, whether a thoroughfare or not, but which is not a public street."
