Section 57(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)Subject to any special reservation made or to any special conditions imposed by the State Government, all property of the nature hereinafter in this section specified and situated within the municipal area, shall vest in and be under the control of the municipality and with all other property which has already vested, or may hereafter vest in the municipality shall be held and applied by it for the purpose of this Act, that is to say -(a)all public town-walls, gates, markets, stalls, slaughter houses manure and night soil depots and public buildings of every description which have been constructed or are maintained out of the municipal fund ;(b)all public streams, 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 water-courses in or under any public street, or constructed by or for the municipality alongside 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 municipality from the streets, houses, privies, sewers, cesspools or elsewhere or deposited in places fixed by the municipality under section 154 ;(e)all public lamps, lamp-posts and apparatus connected therewith or appertaining thereto.(f)all land or other property transferred to the municipality by the State Government or acquired by gift, purchase or otherwise for local public purposes ;(g)all public streets, not being land owned by the State Government, and the pavements, stones and other materials thereof and also trees growing on, and erections, materials, implements and things provided for such streets.
