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State of Uttar Pradesh - Section

Section 116 in The U.P. Municipalities Act, 1916

116. Property vested in [Municipality] [Substituted by U.P. Act No. 12 of 1994.].

- Subject to any special reservation made by the [State Government] [Substituted by ALO 1950.], all property of the nature hereinafter in this section specified and situated within the [municipal area] [Substituted by U.P. Act No. 12 of 1994.] shall vest in and belong to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], and shall, with all other property which may become vested in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], be under its direction, management and control, that is to say, -
(a)all public town walls, gates, markets, slaughter-houses, manure and nightsoil depots and public buildings of every description which have been constructed or are maintained out of the municipal fund;
(b)all public streams, lakes, springs, tanks, wells and works for the supply, storages 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, drains, culverts and water-courses, and all works, materials and things appertaining thereto;
(d)all dust, dung, [nightsoil] [Added by U.P. Act No. 26 of 1964.], ashes, refuse, animal matter or filth or rubbish of any kind, or dead bodies of animals collected by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] from the streets, houses, privies, sewers, cesspools or elsewhere or deposited in places appointed by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under Section 273;
(e)all public lamps, lamp posts and apparatus connected therewith or appertaining thereto;
(f)all land or other property transferred to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] by the Government or by gift, purchase or otherwise for local public purposes; and
(g)all public streets and the pavements, stones and other materials thereof, and also all trees, erections, materials, implements and things existing on or appertaining to such streets.