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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Puducherry - Subsection

Section 2(30) in Puducherry Town and Country Planning Act, 1969

(30)"public street" means any street, road, square, court alley, passage or riding path over which the public have a right of way, whether a thoroughfare or not and includes -
(a)the roadway over any public bridge or causeway and
(b)the footway attached to any such street, public bridge or causeway.