Section 236 in The Coimbatore City Municipal Corporation Act, 1981
236. Vesting of public streets and their appurtenances in corporation.
(1)All public streets including tunnels, sub-ways and fly-overs in the City not reserved under the control of the Government or the Central Government, with the pavements, stones, and other materials thereof, and all works, materials, implements and other things provided for such streets including all sewers, drains, streetlights, drainage works, tunnels and culverts, whether made at the cost of the municipal fund or otherwise in, 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.(2)The Government may by 'notification, withdraw any such street, sewer, drain, street-light, drainage work, sub-way, fly-over, tunnel, culvert or tree from the control of the corporation.
