(1)Subject to such restriction as the Government may impose all properties specified below and situated in the council area shall vest in and belong to General Council namely.a. All public buildings constructed or maintained out of the General Council Fund.b. All public roads which have been constructed and maintained out of the General Council Fund and stones and other materials thereof and also trees, erections, materials implements and things provided for such roads.c. All land and other properties movables or immovable transferred to the General Council by the Government.d. Such properties owned and controlled by the Municipality or the Panchayat as may be assigned, to the General Council by the Government.(2)Notwithstanding anything contained in sub-section (1) above all the properties specified in sub-section (1) and construction and maintenance of which has been done out of the Village Council fund shall vest in and belong to the Village Council within the area in which the property is situated.(3)The properties vested under sub-section (1) or (2) above and all other properties, which may become vested in the General Council, as the case may be, shall be under the management, direction and control of the General Council or the Village Council concerned as the case may be.
