Section 11(1) in Manipur Land Revenue and Land Reforms Act, 1960
(1)All lands, public roads, lanes and paths and bridges, ditches, dikes and fences on o beside the same, the beds of rivers, streams, nallahs, lakes and tanks, and all canals and water courses, and all standing and flowing water, and all rights in or over the same or appertaining thereto, which are not the property of any person, are and are hereby declared to be the property of the Government.
