(1)All public roads, lanes, paths, bridges and ditches; all fences on or beside the same, all rivers, streams, nallas, lakes and tanks, all canals and watercourses, all standing and flowing water, and all lands wherever situated, which are not the property of individuals or of bodies of persons legally capable of holding property, are except in so far as any rights of such persons or bodies may be established in or over the same and except as may be otherwise provided in any law for the time being in force, and are hereby declared to be, with all rights in or over the same or appertaining thereof, the property of the State; and it shall be lawful for the Collector subject of the [order of the Commissioner] to dispose of them in such manner as may be prescribed subject always to the rights of way and all other rights of the public or individuals legally subsisting.
