Section 61 in Tamil Nadu District Municipalities Act, 1920
61. Vesting of public streets and appurtenances in the municipal council.
(1)All public streets in any municipality, with the pavements, stones and other materials thereof, and all [works] [This word was substituted for the 'erection' by section 6 of the Tamil Nadu District Municipalities (Amendment) Act 1930 (Tamil Nadu X of 1930)], materials and other things provided for such streets, all sewers, drains, drainage works, tunnels and culverts, whether made at the cost of the municipal fund or otherwise, in, alongside or under any street, whether public or private, and all [works] [This word was substituted for the 'erection' by section 6 of the Tamil Nadu District Municipalities (Amendment) Act 1930 (Tamil Nadu X of 1930)], materials and things appertaining thereto shall vest in the municipal council.(2)The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Ordere of 1950] may, by notification, withdraw any such street, sewer, drain, drainage work, tunnel or culvert from the control of the council.
