(1)All public tanks, reservoirs, cisterns, wells, tube-wells, aqueducts, conduits, tunnels, pipes, taps and other water works whether made, laid or created at the cost met from the Municipal Fund or otherwise, and things, connected therewith or appertaining thereto and any adjacent land (not being private property) appertaining to any public tank, which is situated within the Municipal area shall vest in the Municipality.(2)All rights over the sub-soil water resources within a Municipal area shall vest in the Municipality.
