Section 2(46) in Greater Hyderabad Municipal Corporation Act, 1955
(46)'public street' means any street over which the public have a right of way, whether a thoroughfare or not and includes- (a) a broad way over or a footway attached to any public bridge or cause-way, and (b) the drain attached to any such street, public bridge or cause-way and the land, whether covered or not by any pavement, verandah, or other structure, which lies on either side of the roadway upto the boundaries of the adjacent property, whether that property is private property or property belonging to Government;[(46-a) 'qualifying date' in relation to the preparation and publication of every electoral roll under this Act, means the first day of January of the year in which it is so prepared and published;] [Inserted by Act No.20 of 1978 and subsequently substituted by Act Nos.22 of 1981; 34 of 2001.][(46-b) 'Recognised Political Party' and 'Registered Political Party' shall have the meanings respectively assigned to them in the Election Symbols (Reservation and Allotment) Order, 1968, issued by the Election Commission of India under article 324 of the Constitution of India and in the Registration of Political Parites and Allotment of Symbols Order, 2001, issued by the State Election Commission under article 243 K read with article 243 ZA of the Constitution of India;] [Inserted by Act No.28 of 2005.]
