Section 2(82) in West Bengal Municipal Corporation Act, 2006
(82)"public street" means any street, road, lane, gully, alley, passage. footpath, footway, pathway, square or courtyard. whether or not a thoroughfare, over which the public have a right of way, and includes -(a)the access or approach to a public ferry,(b)the roadway over any public bridge or causeway,(c)the footway attached to any such street, public bridge, or causeway,(d)the passage connecting two public streets, and(e)the drain attached to any such street, public bridge, or causeway, and, where there is no drain attached to any such street, shall be deemed to include also, unless the contrary is shown, all lands up to the boundary wall, ail, hedge and pillar of the premises, if any, abutting on the street, or if a street alignment has been fixed, then, up to such alignment;
