Section 2(34) in The Himachal Pradesh Panchayati Raj Act, 1994
(34)"public street" means any road, street, bridge, lane, square, court, alley or passage which the public has a right to pass along and includes on either side, the drains or gutters and the land up to defined boundary of any abutting property, notwithstanding any projection over such land of any varandah or other superstructure;
