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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(21) in The Maharashtra Village Panchayats Act, 1959

(21)"street" means any road, footway, square, court, alley or passage accessible whether permanently or temporarily to the public, whether a thorough-fare or not;[* * * * *] [Clause (22) was deleted by Maharashtra 13 of 1975, Section 2(d)]