Section 149 in The Rajasthan District Boards Act, 1954
149. Property vested in Board.
- Subject to any special reservation made by the State Government all property of the nature specified in this section and situated within the District shall vest in and belong to the Board and shall with all other property which may become vested in the Board be under its direction, management and control and shall be held and applied for the purposes of this Act, that is to say, -(a)all public buildings of every description which have been constructed or are maintained out of the district fund;(b)all public roads which have been constructed or are maintained out of the district fund and the stones and other materials thereof, and also all trees, erections, materials, implements and things provided for such roads;(c)all land or other property transferred to the Board by the State Government or by gift, sale or otherwise for local public purposes.
