Section 2(31) in Karnataka Municipal Corporations Act, 1976
(31)"public street" means any street, road, square, court , alley, passage or riding-path over which the public have a right of way whether a thorough- fare or not and includes,-(a)the road-way over any public bridge or cause way,(b)the foot-way attached to any such street, public bridge or causeway, and(c)the drains attached to any such street, public bridge or causeway, and the land, whether covered or not by any payment verandah or other structure which lies on either side of the roadway up to the boundaries of the adjacent property, whether that property is private property or property belonging to the Government or the corporation;
