Section 82 in The M.P. Municipal Corporation Act, 1956
82. Property vested in Corporation.
- [(1)] [Renumbered as sub-section (1) by M.P. Act No. 29 of 2003.] Subject to any special reservation made or to any special conditions imposed by the Government, all property of the nature hereinafter in this section specified and situated within the city, shall vest in and be under the control of the Corporation, and with all other property which has already vested, or may hereinafter vest in the Corporation shall be held and applied by it for the purposes of this Act, namely :(a)all public gates, markets, slaughter-houses, manure and night-soil deposits and public buildings of every description which have been constructed or maintained out of the municipal fund;(b)all public streams, rivers, 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 or well;(c)all public sewers and drains, and all sewers, drains, culverts and watercourses in or under any public street or constructed by or tor the Corporation along side any public street, and all works, materials and things appertaining thereto;(d)all dust, dirt, dugs, ashes, refuse, animal matter, or filth or rubbish of any kind, or dead bodies, of animals, collected by the Corporation from the streets, houses, privies, sewers, cesspools or elsewhere or deposited in places fixed by the Corporation;(e)all public lands, lamp-posts and apparatus connected therewith or appertaining thereof;(f)all land or other property transferred to the Corporation by the Government or acquired by gift, purchase or otherwise for local public purposes;(g)all public streets, not being land owned by the Government and the pavements, stone and other material thereof and also trees growing on, and erections, materials, implements and things provided for such streets;(h)all open lands which are neither the property of any person nor of the Government.(2)[ All property such as tank, playground, park, garden and other places meant for public utility vested in the Corporation shall neither be used for any other purpose nor be permitted to use for any other purpose by the Corporation.] [Inserted by M.P. Act No. 29 of 2003.]
