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[Cites 0, Cited by 9] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(w) in The Mumbai Municipal Corporation Act, 1888

(w)"street" includes any highway and any causeway, bridge, via duct, arch road, lane, footway, square, court, alley or passage, whether a thoroughfare or not, over which the public have a right of passage or access or have passed and has access uninterruptedly for a period of twenty years; and, when there is a footway as well as carriageway in any street, the said term includes, both;