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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(94) in Jharkhand Municipal Act, 2011

(94)"Street" means a public street or a private street, and includes any highway and any causeway, bridge, viaduct, arch, road, lane, foot-way, subway, court, alley or riding path or passage, whether a thoroughfare or not, 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;