(21)"public street" shall mean any street -(i)heretofore levelled, paved, metalled, channelled, sewered or repaired out of municipal or other public funds, unless before such work was carried out, there was an agreement with the proprietor that the street should not thereby become a public street, or unless such work was done without the implied or express consent of the proprietor, or(ii)which, under the provisions of Section 180, is declared by the committee to be, or under any other provision of this Act becomes, a public street;
