Section 2(24) in Karnataka Municipalities Act, 1964
(24)"public street" means any street, road, square, court, alley, passage or riding path over which the public have a right of way, whether a thoroughfare or not and includes, -(a)the roadway over any public bridge or causeway,(b)the footway attached to any such street, public bridge or causeway,(c)the drains abutting to any such street, public bridge or causeway and the land, whether covered or not by any pavement, verandah, or other structure, which lines on either side of the roadway up to the boundaries of the adjacent property, whether that property is private property or property belonging to the Government or the municipal council, and(d)any street which, under any provision of this Act, becomes or is declared to be a public street;
