Section 63(1) in Bangalore Water Supply and Sewerage Act, 1964
(1)On and from the date of coming into force of this Chapter, all public sewers, all sewers in, alongside or under any public street within the Bangalore Metropolitan Area, and all sewage disposal works whether constructed out of the municipal fund of the Corporation of the City of Bangalore or otherwise, and all works, materials and things appertaining thereto, shall vest in the Board.
