Section 106 in Gauhati Municipal Corporation Act, 1971
106. Property vested in Corporation.
- Subject to any special reservation made or to any special conditions imposed by the Government, all property of the nature hereinafter 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 herewith vest in the Corporation, shall be held and applied by it for the purposes of this Act that is to say: -(a)All public town-walls, gates, markets, slaughter houses, manure and night soil depots and public buildings of every description which have been constructed or are maintained by the local authorities prior to the establishment of the Corporation;(b)All public streams, springs, and works for the supply, storage and distribution of water for pubic 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 water courses in or under any public street, or constructed by or for the Corporation along side any public street, and all works, materials and things appertaining thereto.(d)All dust, dirt, dung ashes refuse, animal matter or filth or rubbish of any kind or dead bodies of animals collected by the Corporation from the street houses, privies, sewers, cesspools or elsewhere or deposited in places fixed by the Corporation.(e)All public lamps, lamp-posts and apparatus connects therewith or appertaining thereto;(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 payments, stone and other materials thereof and also trees growing on, and erections, materials, implements and things provided or such streets.
