Section 194 in The Coimbatore City Municipal Corporation Act, 1981
194. Vesting of works in corporation.
- All public reservoirs, tanks, cisterns, fountains, wells, pumps, pipes, taps, conduits, aqueducts and other works (not vested in the Government) connected with the supply of water to the City whether made at the cost of the corporation or otherwise, and all bridges, buildings, engines, works, materials and other things connected therewith and all lands (not being private property or property vested in the Government), adjacent and appertaining to the same, shall vest in the corporation and be subject to its control.
