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State of Tamilnadu - Section

Section 28 in Tamil Nadu Panchayats Act, 1994

(28)"Public road" means any street, road, square, court, alley, passage, cart-track, foot-path 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;
(b)the footway attached to any such road, public bridge or causeway; and
(c)the drains attached to any such road, public bridge or causeway, and the land, whether covered or not by any pavement, veranda, or other structure, which lies on either side of the roadway up to the boundaries of the adjacent property, whether that property is private property or property belonging to the State or Central Government;