Section 2(71) in The Calcutta Municipal Corporation Act, 1980
(71)"public street" means any street, road, lane gully, alley, passage, pathway, square or courtyard, whether a thoroughfare or not, over which the public have a right of way, and includes -(a)the roadway over any public bridge or causeway,(b)the footway attached to any such street, public bridge or causeway, and(c)the drains attached to any such street, public bridge or causeway, and, where there is no drain attached to any such street, shall, unless the contrary is shown, be deemed to include all lands up to the outer wall of the premises abutting on the street, or, where a street alignment, has been fixed and the area within such alignment has been acquired by the Corporation and the alignment has been demarcated or is capable of being demarcated up to such alignment;
