Section 2(22) in The Gujarat Municipalities Act, 1963
(22)"public street" means any street-(a)over which the public have a right of way; or(b)heretofore levelled, paved, metalled, channelled, sewered or repaired out of municipal or other public funds; or(c)which under the provisions of section 147 or 148 is declared by the municipality to be, or under any other provisions of this Act becomes, a public street;
