209. Public tanks, sub-soil water etc. to vest in the Municipality.
(1)All public tanks, reservoirs, cisterns, well, tube-wells, aqueducts, conduits, tunnels, pipes, taps and other water works, whether made, laid or erected at the cost, met from the Municipal Fund of the Municipality or otherwise, and all bridges, buildings, engines works materials and things, connected therewith or appertaining thereto and any adjacent land (not being private property) appertaining to any public tank, which is situated within the municipal area, shall vest in the Municipality constituted for that municipal area.(2)All rights over the sub-soil water resources within a municipal area shall vest in the Municipality constituted for that area.
