- All property within the Municipal area of the nature hereinafter in this section specified other than the private property or property maintained by Government or any other local authority shall vest in and belong to the Municipality and shall, with all other property of whatever nature or kind which may become vested in Municipality be under its direction, management and control that is to say -(a)all public roads including the soil, the pavements, stones and other materials thereof and all drains, bridges, culverts, trees, erections materials, implements and other works or things provided for such roads;(b)all public channels, water-courses, springs, tanks, ghats, reservoirs cisterns, wells, aqueducts, conduits, tunnels, pipes, pumps and other water-works, whether made, laid or erected at the cost of the Municipality or otherwise, and all bridges, buildings, engines, works, materials and things connected therewith or appertaining thereto and also any adjacent land appertaining to any such tanks;(c)all public sewers, drains and all works, materials, and things appertaining thereto and other conveyancy works.(d)all filth, rubbish and offensive matter collected by the Municipality under this Act; or(e)all public lamps, lamp posts and apparatus connected therewith or appertaining thereto; and(f)all buildings or other works constructed by Municipality from the Municipal Fund and all lands, buildings or other property, transferred to the Municipality by State Government or acquired by gift, purchase or otherwise for local public purposes.
