(1)All public water courses and spring, all public reservoirs, tanks, cisterns, fountains, wells, standpipes 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 Municipality or otherwise, and also any adjacent land (not being private property) appertaining thereto shall vest in the Municipality and be subject to its control.(2)The State Government may by notification, limit or define such control, or may assume the administration of any public source of water supply and public land, adjacent and appertaining thereto, after consulting the Municipality and giving due regard to its objections, if any.
