(1)Subject to any special reservation made or to any special conditions imposed by the State Government, all property of the nature hereinafter in this section specified and situated within the municipality, shall vest in and be under the control of the committee, and with all other property which has already vested or may hereafter vest in the committee, shall be held and applied by it for the purposes of this Act, that is to say, -(a)all public town-walls, gates, markets, stalls, slaughter-houses, manure and night-soil depots and public buildings of every description which have been constructed or are maintained out of the municipal fund;(b)all public streams, springs and works for the supply, storage and distribution of water for public purposes, and all bridges, buildings, engines, materials and things connected therewith or appertaining thereto, and also any adjacent land, not being private property appertaining, to any public tank or well;(c)all public sewers and drains, and all sewers, drains, culverts and water-courses in or under any public street, or constructed by or for the committee alongside any public street, and all works, materials and things appertaining thereto;(d)all dust, dirt, dung, ashes, refuge, animal matter or filth or rubbish of any kind or dead bodies of animals, collected by the committee from the streets, houses, privies, sewers, cesspools or else where or deposited in places fixed by the committees under section 152;(e)all public lamps, lamp-posts, and apparatus connected therewith or appertaining thereto;(f)all land or other property transferred to the committee by the State Government or acquired by gift, purchase or otherwise for local public purposes;(fa)[ all the properties, funds and dues alongwith all the legal liabilities of the trust dissolved under sub-section (1) of section 105, vested in the State Government under clause (b) of sub-section (2) and transferred to the municipality under the proviso to clause (d) of sub-section (2) of section 105 of the Haryana Town Improvement Act, 2008 (36 of 2008);] [Inserted by Haryana Act No. 11 of 2013, dated 26.9.2013.](g)all public streets, not being land owned by the State Government, and the pavements, stones and other materials thereof, and also trees growing on, and erections, materials, implements, and things provided for, such streets;(h)[ Shamlat deh] [Clause (h) inserted vide by Haryana Act No. 17 of 1999.](2)Where any immovable property is transferred otherwise than by the sale by the State Government to a committee for public purposes, it shall be deemed to be a condition of such transfer, unless specially provided to the contrary, that should the property be at any time resumed by the State Government, the compensation payable therefor shall, notwithstanding anything to the contrary in the Land Acquisition Act, 1894, in no case exceed the amount, if any, paid to the State Government for the transfer, together with the cost or the present value, whichever shall be less, of any buildings erected or other works executed on the land by the committee.
