Section 37(1) in The Bombay Land Revenue Code, 1879
(1)All public roads, lanes and paths, the bridges, ditches, dikes, and fences, on or beside, the same, the bed of the sea and of harbours and creeks below high water-mark, and of rivers, streams, nallas, lakes, and tanks, and all canals, and water-courses, and all standing and flowing water and all lands wherever situated, which are not the property of individuals, or of aggregates of persons legally capable of holding property, and except in so far as any rights of such persons may be established, in or over the same, and except as may be otherwise provided in any law for the time being in force are and are hereby declared to be, with all rights, in or over the same, or appertaining thereto, the property of [the [Government] [The words 'the Crown' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.]], and it shall be lawful for the Collector subject to the orders of the [State Government] [These words were substituted for the words 'Commissioner' by Gujarat 15 of 1964, section 4 Schedule], to dispose of them in such manner as he may deem fit, or as may be authorised by general rules sanctioned by [the Government concerned] [The words 'the Government concerned' were substituted for the words 'Government', by Gujarat 15 of 1964, section 4 Schedule], subject always to the rights of way, and all other rights of the public or of individuals legally subsisting.Explanation. - In this section "high-water-mark:" means the highest point reached by ordinary spring-tides at any seasons of the year.
