Section 76 in The City of Panaji Corporation Act, 2002
76. Property vested in Corporation.
- Subject to any special reservation made or to any special conditions imposed by the State Government all property of the nature hereinafter in the section specified and situated within the city except those belonging to or under the control of the State Government, shall vest in and be under the control of the Corporation, and with all other property which has already vested, or may hereafter vest in the Corporation, shall be held and applied by it for the purposes of this Act, that is to say-(a)all public town walls, gates, markets, slaughter-houses and public buildings of every description, which have been constructed or are maintained out of the municipal fund;(b)all public streams, springs and works for the supply, storage and distribution of water for public purposes, and all bridges, buildings, engines, materials and things connected therewith, or appertaining thereto, and also any adjacent land (not being private property) appertaining to any public tank or well;(c)all public sewers and drains, and all sewers, drains, culverts and watercourses in or under any public street, or constructed by or for the Corporation alongside any public street, and all works, materials and things appertaining thereto;(d)all dust, dirt, dung, ashes, refuse, animal matter, or filth or rubbish of any kind, or dead bodies of animals collected by the Corporation from the streets, houses, privies, sewers, cesspools or elsewhere or deposited in places fixed by the Corporation;(e)all public lamps, lamp-posts and apparatus connected therewith or appertaining thereto;(f)all land or other property transferred to the Corporation by the Government or acquired by gift, purchase or otherwise for local public purposes;(g)all public streets not being land owned by the Government and the pavements, stone and other materials thereof and also trees growing on, and erections, materials, implements and things provided for such streets.
