(1)Subject to any special reservation made or to any special conditions imposed by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, all property of the nature hereinafter in this section specified and situated within the municipality, shall vest in and be under the control of the committee, and with all other property which has already vested or may hereafter vest in the committee, shall be held and applied by it for the purposes of this Act, that is to say :-(a)all public town-walls, gates, markets,[stalls] [ Inserted by Punjab Act No. 12 of 1950.], slaughter-houses, manure and night-soil, depots and public buildings of every description which have been constructed or are maintained out of the municipal fund ;(b)all public streams, springs and works for the supply, storage 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 of well;(c)[ all public sewers and drains, and all sewers, drains, culverts and watercourses in or under any public streets, or constructed by or for the committee alongside any public street, and all works, materials and things appertaining thereto :] [Substituted by Punjab Act No. 3 of 1933.](d)all dust, dirt, dung, ashes, refuse, animal matter or filth or rubbish of any kind or dead bodies of animals, collected by the committee from the street, houses, privies, sewers, cess-pools or elsewhere or deposited in places fixed by the committee under Section 154 ;(e)all public lamps, lamp-posts, and apparatus connected therewith or appertaining thereto :(f)all land or other property transferred to the committee by the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or acquired by gift, purchase or otherwise for local public purposes;(g)[ all public streets, not being land owned by [Government] [Substituted by Punjab Act No. 3 of 1933.] and the pavements, stones and other materials, thereof, and also trees growing on and erections, materials, implements and things provided for such streets.](2)Where any immovable property is transferred otherwise than by the sale by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to a municipal committee for public purposes, it shall be deemed to be a condition of such transfer, unless specially provided to the contrary, that should the property be at any time resumed by Government, the compensation payable therefor shall, notwithstanding anything to the contrary in the Land Acquisition Act, 1894, in no case exceed the amount if any paid to the Government for the transfer, together with the cost or the present value, whichever shall be less, or any buildings erected or other works executed on the land by the municipal committee.(3)[ The committee shall maintain a register and a map of all immovable property of which it is the proprietor, or which vests in it ; or which it holds in trust for the State Government.] [Inserted by Punjab Act No. 2 of 1933.]
