Section 2(s) in The Orissa Grama Panchayats Act, 1964
(s)"Public street" means any road, street, bridge, lane, square, court, alley or passage which the public has a right to pass along and includes on either sides the drains or gutters and the land up to the defined boundary of any abutting property, notwithstanding the projection over such land of any verandah or other superstructure;
