Section 174 in Karnataka Municipal Corporations Act, 1976
174. Corporation property.
(1)All property of the nature herein specified, and not being specially reserved by Government, shall be vested in and belong to the corporation and shall, together with all other property or whatsoever nature or kind not being specially reserved by Government, which may become vested in the corporation, be under its direction, management and control and shall be held and applied by it as trustee, subject to the provisions and for the purposes of this Act, that is to say,-(a)all public parks, playgrounds, and open spaces reserved for ventilation;(b)all public lamps, lamp posts and apparatus connected therewith or appertaining thereto;(c)all gates, markets, slaughter houses, manure and refuse depots and public buildings of every description.(2)The corporation may accept trusts relating exclusively to the furtherance of purposes to which the corporation funds may be applied.
