Section 5(42) in The City of Nagpur Corporation Act, 1948
(42)"public street" means any street -(a)heretofore levelled, paved, metalled, channelled, sewered or repaired out of municipal or other public funds; or(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;
