Section 2(19) in The U.P. Municipalities Act, 1916
(19)"Public street" means a street -(a)which is declared a public street by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under the provisions of Section 22, or(b)which with the consent, express or implied, of the owner of the land comprising the street has been levelled, paved, metalled, channelled severed or repaired out of the municipal or other public funds:
