(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.
