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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(17) in Gujarat Panchayats Act, 1961

(17)"public street" means any street-
(a)over which the public have a right of way, or
(b)heretofore levelled, paved, metalled, channelled, served or repaired out of a panchayat fund or other public fund, or
(c)which under the provisions of this Act is declared by a panchayat to be or which under the provisions of this Act becomes a public street;