Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Tripura - Subsection Section 2(34) in Tripura Municipal Act, 1994 (34)"Public street" means any street, road, lane, gully, alloy, passage, pathway, square or courtyard whether a thoroughfare or not, over which the public have a right to way ;
