Section 133(1) in Andhra Pradesh Municipalities Act, 1965
(1)All public water courses and springs, all public reservoirs, tanks, cisterns fountains, wells, stand-pipes and other water- works existing at the commencement of this Act or after wards made, laid or erected, and whether made, laid or erected at the cost of the council or otherwise, and also any adjacent land, not being private property, appertaining thereto shall vest in the council and be subject to its control;Provided that nothing in this section shall apply to any work which is, or is connected with, a work of irrigation or to any adjacent land appertaining to any such work
