(1)All public streets and parking areas in the municipal area of a Municipality including the soil, sub-soil, stones, other materials, side-drains, footpaths, pavements, sub-ways and over bridges and all erection, implements and trees and other things provided therein, shall vest in the Municipality constituted for that municipal area:Provided that no public street in a municipal area, which immediately before the commencement of this Act, vested in the Government or in any statutory body shall, unless so directed by the authority competent to take a decision in this behalf, vest in the Municipality constituted for municipal area by virtue of this sub-session.(2)The Government may, subject to such terms and conditions, as it may determine, by notification, -(a)Transfer to any Municipality any public street, parking area, part of garden belonging to the Government; or(b)Take over from any Municipality any public street, parking area, park or garden; or(c)Transfer such public street, parking area, park or garden so taken over to any statutory authority or any agency public or private;For a limited period for the purpose of proper maintenance and development of such public street, parking area, park or garden by such Municipality, the Government or such statutory body or agency, as the case may be.(3)The Municipality shall maintain a register in such form and in such manner, as may be prescribed and such register shall separately include a list of all public streets vested in the Municipality or in such other statutory bodies.
