Section 5(55) in The Chhattisgarh Municipal Corporation Act, 1956
(55)"street" means any road, food-way, square, Court, alley or passage, accessible, whether permanently or temporarily to the public, whether a thoroughfare or not;and shall include any vacant space, notwithstanding that it may be private property and partly or wholly obstructed by any gate, post chain or other barrier, if houses, shops or other buildings about thereon, and if it is used by any persons as means of access to or from any public place or thoroughfare, whether such persons be occupiers of such buildings or not;but shall not include any part of such space which the occupier of any such building has a right at all hours to prevent all other persons from using as aforesaid;and shall include also the drains on either side and the land whether covered or not by any payment, verandah or other erection, which lies on either side of the roadway up to the boundaries of the adjacent property, whether that properly be private property or property reserved by Government or by the Corporation for any purpose other than a street;
