Section 2(39) in Sikkim Urban and Regional Planning and Development Act, 1998
(39)"Public street" means any street, road, square, court, alley, passage or riding path over which the public have a right of way, whether a thorough-fare or not, and includes the roadway over any public bridge or causeway, the footway attached to any such street, public bridge or causeway and the drains attached to any such street, public bridge or causeway and land, whether covered or not by any pavement, verandah or other structure, which lies on either side of the roadway upto the boundaries of the adjacent property whether that property is private property or property belonging to the Central or State Government;
