Section 100(1) in The Chhattisgarh Municipalities Act, 1961
(1)Subject to any special reservation made or to any special conditions imposed by the State Government, all property of the nature hereinafter in this section specified within the limits of the Municipality, shall vest in and be under the control of the Council and with all other property which has already vested, or may hereafter vest in the Councils shall be held and applied by it as trustees for the purposes of this Act, that is to say-(a)all public town-walls, gates, markets, slaughter-houses, manure and night-soil depots and public buildings of every description which have been constructed or maintained out of the Municipal fund;(b)all public streams, tanks, reservoirs, cisterns, wells, springs, aqueducts, conduits, tunnels, pipes, pumps and other water works, and all bridges, buildings, engines, works, materials and things connected with or appertaining thereto, and also adjacent land not being private property, appertaining to any public tank or well;(c)all public sewers and drains and all sewers, drains, tunnels, culverts, gutters and water courses in, alongside or under any streets and all works, materials and things appertaining thereto;(d)all dust, dirt, dung, ashes, refuse, animal matter, filth, night-soil or rubbish of any kind collected by the Council or by any customary or private sweeper from the streets, houses, privies, sewers, cesspools or elsewhere;(e)all public lamps, lamp-posts and apparatus connected therewith, or appertaining thereto;(f)all public streets, not being land owned by the State Government and the pavement, stone and other material thereof and also trees growing on and erections, materials, implements and things provided for such street;(g)all lands and/or other property transferred to the Council by the State Government or acquired by gift, purchase or otherwise, for public purpose.
