Section 203(1) in Chennai City Municipal Corporation Act, 1919
(1)All public streets in the city not reserved under the control of [the Central or the State Government], with the pavements, stones and other materials thereof, and all works, materials implements and other things provided for such streets, all [***] [Omitted the words 'sewers ' by section 85 of Tamil Nadu Act 28 of 1978.] drains, drainage works, tunnels and culverts, whether made at the cost of the municipal fund or otherwise, alongside or under any street, whether public or private, and all works, materials, implements and other things appertaining thereto and all trees not being private property growing on public streets or by the side thereof, shall vest in the corporation.
