Section 266 in The Orissa Municipal Corporation Act, 2003
266. Property of Corporation.
- All property within the city of the nature hereinafter in this section specified, other than private property or property maintained by the Central or any State Government or any other local authority, shall vest in and belong to the Corporation and shall, with all other property of whatever nature or kind which may become vested in the Corporation, be under its direction, management and control, that is to say -(a)all public roads including the soil, the pavement stones and other materials, thereof and all drains, bridges, culverts, trees, erections, materials, implements and other works or things provided for such roads;(b)all public channels, water courses, springs, tanks,ghats, reservoirs, cisterns, wells, aqueducts, conduits, tunnels, pipes, pumps and other water works whether made, laid or erected at the cost of the Corporation or otherwise, and all bridges, buildings, engines, works, materials and things connected therewith or appertaining thereto and also any adjacent land appertaining to any such tanks;(c)all public sewers, drains and all works, materials and things appertaining thereto and other conservancy works;(d)all filth, rubbish and offensive matter collected by the Corporation under this Act; or(e)all public lamps, lamp posts and apparatus connected therewith or appertaining thereto; and(f)all buildings or other works constructed by Corporation from the Corporation fund and all lands, buildings or other properties transferred to the Corporation by Government or acquired by gift, purchase or otherwise for local public purpose.
