Section 3(x) in The Mumbai Municipal Corporation Act, 1888
(x)"public street" means any street heretofore levelled, paved, metalled, channelled, sewered or repaired by the corporation and any street which becomes a public street under any of the provisions of this Act; [or which vests, in the corporation as a public street] [These words were added by Bombay 7 of 1950, Section 5(v).];
