Section 2(2) in Telangana Land Encroachment Act, 1905
(2)All public roads and streets vested in any local authority shall, for the purposes of this Act, be deemed to be [the property of Government] [The words 'the property of Government' were substituted for 'Crown property' by the Adaptation of Laws (Amendment) Order, 1950.].Explanation. - In this section "high water mark" means the highest point reached by ordinary spring tides at any season of the year.
