- Notwithstanding anything contained in any other law for the time being in force, the movable and the immovable properties and all interest whatsoever nature or kind therein of the following categories within the limits of a municipal area, shall vest in the municipality-a. Public lands not belonging to any Government department , statutory body,b. Public tanks, streams, reservoirs, and wells;c. Public markets and slaughterhouses;d. Public sewers and drains, channels, tunnels, culverts and watercourses in, alongside, or under, any street;e. Public streets and pavements, and stones and other materials thereon, and also trees on such public streets or pavements not belonging to any private individual,f. Public parks and gardens, including squares and public open spaces,g. Public ghats on rivers or streams or tanks,h. Public lamps, lamp-posts and apparatus connected therewith, or appertaining thereto,i. Public places for disposal of the dead, excluding those governed by any specific law in this behalf,j. Solid wastes collected on a public street or public place, including dead animals and birds, andk. Stray animals not belonging to any private person.
