(1)Subject to the provisions of chapter XXI, all public streets and parking areas of any municipal area including the soil, sub-soil, stones, other materials, side-drains, footpaths, pavements, subways and over-bridges and all erections, implements and trees and other things provided therein, shall be vested in the Municipality:Provided that no public street in the municipal area, which immediately before the commencement of this Act vested in the State Government or in any authority under any law for the time being in force, shall unless so directed by the authority competent to take a decision in this behalf, be vested in the Municipality by virtue of this sub-section.
