(1)All public streets and parking areas in the municipal area of a Municipality including the soil, sub-soil, stones, other materials, side-drains, footpaths, pavements, sub-ways and over bridges and all erection, implements and trees and other things provided therein, shall vest in the Municipality constituted for that municipal area:Provided that no public street in a municipal area, which immediately before the commencement of this Act, vested in the Government or in any statutory body shall, unless so directed by the authority competent to take a decision in this behalf, vest in the Municipality constituted for municipal area by virtue of this sub-session.
