Section 5(42)(b) in The City of Nagpur Corporation Act, 1948

[Cites 0, Cited by 0] [Section 5(42)] [Section 5] [Entire Act]

(b)which under the provisions of section 311 is declared to be, or under any other provision of this Act becomes, a public street; and includes-

(i)the roadway over any public bridge or causeway,

(ii)the footway attached to any such street,

(iii)public bridge or causeway, and the drains attached to any such street, public bridge or causeway;

Legal Document View