Section 125(1) in Tamil Nadu District Municipalities Act, 1920
(1)All public water-courses and springs and all public reservoirs, tanks, cisterns, fountains, wells, stand-pipes, and other water-works existing at the time of the coming into force of this Act or afterwards made, laid or erected, and whether made, laid or erected at the cost of the municipal council or otherwise, and also any adjacent land (not being private property) appertaining thereto shall vest in the council and be subject to its control:[Provided that nothing contained in this section shall apply to any work which is, or is connected with, a work of irrigation or to any'' adjacent land appertaining to any such work] [This proviso was added by section 7 of the Tamil Nadu District Municipalities (Second Amendment) Act, 1934 (Tamil Nadu Act IV of 1935)]Notes. - For the Municipalities, Third Grade Municipalities and Town Panchayats within the Chennai Metropolitan Development Area, sections 125 to 135 shall be omitted. As such these provisions will not apply to the Municipalities and Third Grade Municipalities within the Chennai Metropolitan Development Area vide section 85 and Part II of the Schedule to the Chennai Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978).
