Section 2(57) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(57)“Street” means a public street or a private street, and includes any highway and any causeway, bridge, road, lane, foot-way, subway or riding path or passage over which the public have a right of passage or access or have passed and had access uninterruptedly for a period of twenty years; and, when there is a foot-way as well as a carriage way in any street, the said term includes both;
