Section 2(68) in The Orissa Municipal Corporation Act, 2003
(68)"public street" means any street, road, lane, gully, passage or riding path over which the public have a right of way, whether a thoroughfare or not and includes -(a)a broad way over or a footway attached to any public bridge or causeway;(b)the drain attached to any such street, public bridge or causeway and the land, whether covered or not by any pavement, verandah or other structure, which lies on either side of the roadway upto the boundaries of the adjacent property, whether that property is private or property belonging to the Government;
