24. All lands etc. are property of [Government] [Amended by Act No.III of 1308 F.].
- All public roads, lanes, paths, bridges, ditches, dikes, rivers, streams, tanks, ponds, canals, lakes and flowing water and all lands, wherever situated, together with all rights appertaining thereto are the property of the Government excepting:-(a)those belonging to persons or class legally capable of holding property and to the extent so far as their such rights are established;(b)those in respect of which any other order under any law may have been given.It shall be lawful for the [Collector] [Substituted for 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.] or other officer appointed by the [Government] [Amended by Act No.III of 1308 F.] for this purpose subject to rules sanctioned by the Government and contained in notification and the order of the [Board of Revenue] [Substituted for 'Subedar' by the A.P Adaptation of Laws Order, 1957.], to dispose of them in his discretion; but the right of way or other rights legally vesting in any person or the public shall subsist.
