(1)All lands, public roads, streets, lanes and paths, bridges, ditches, dikes and fences, the bed of rivers, streams, nallas, lakes and tanks and all canals and water courses and all standing and flowing water and all land including notified and surveyed forest area, wherever situated, which are not the property of any individual or of such group of persons or any juristic person legally capable of holding property except in so far as any rights of such person as may be established in or over the land as provided in any law for the time being in force, are hereby declared to be, with all absolute right, title, interest and possession in or over the same or appurtenant thereto, shall be the property of the State Government.
