177. Public tanks, sub-soil water, etc. to vest in Municipality.
- Subject to the provisions of chapter XXI, as public tanks, reservoirs, cisterns, wells, tube-wells, aqueducts, conduits, tunnels, pipes, taps and other waterworks, whether made, laid or erected at the cost met from the Municipal Fund or otherwise, and all bridges, buildings, engines, works, materials and things connected therewith, or appertaining thereto, and any adjacent land, not being private property, appertaining to any such water-source, which are situated within the municipal area, shall vest in the Municipality.
