(1)Subject to the provisions of chapter XXI, all public streets and parking areas of any municipal area including the soil, sub-soil, stones, other materials, side-drains, footpaths, pavements, subways and over-bridges and all erections, implements and trees and other things provided therein, shall be vested in the Municipality:Provided that no public street in the municipal area, which immediately before the commencement of this Act vested in the State Government or in any authority under any law for the time being in force, shall unless so directed by the authority competent to take a decision in this behalf, be vested in the Municipality by virtue of this sub-section.(2)The State Government may, subject to such terms and conditions as it may determine, by notification-(a)transfer to any Municipality any public street or parking area belonging to it, or(b)take over from any Municipality any public street or parking area, or(c)transfer such public street or parking area, so taken over, to any authority under any law for the time being in force, or any other agency, for a limited period for the purpose of proper maintenance and development of such public street or parking area by such Municipality or the State Government or such authority or agency, as the case may be.(3)The Chief Municipal Officer shall maintain a register, in such Form, and in such manner, as may be specified by regulations, and such register shall separately include a list of all public streets vested in the Municipality or in such authority or agency.(4)The Municipality may publish, in such Form, and in such manner, as may be provided by Regulations the contents of such register for sale to the public. Government land. Khagaria Municipality v. State of Bihar, 2008(1) BLJ 148 (PHC) : 2008(2) PLJR 375.
