- The Board at a meeting may agree with the person in whom the property in any road, bridge, tank, ghat, channel, or drain is vested, to take over the property therein or the control thereof, and after such agreement may declare by notice in writing put up thereon or near thereto that such road, bridge, tank, ghat, well, channel or drain has been transferred to the Board. Thereupon, the property therein or the control thereof, as the case may be, shall vest in the Board and such road, bridge, tank, ghat, well, channel or drain shall thenceforth be. repaired and maintained out of the municipal fund.
