Section 154(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)Subject to any special reservation made or to any special conditions imposed by the Government, all property of the nature hereinafter in this section specified and situated within the municipal area, shall vest in and be under the control of the Corporation, and with all other property, which vests in the Corporation by virtue of the provisions of this Act or any other law for the time being in force, shall be held and applied by it for the purposes of this Act, that is to say :-(a)all such public towns, walls, gates, markets, stalls, slaughter houses. manure and depots and public building of every description as have been constructed of are maintained out of the Corporation Fund ;(b)all public streams, springs and works for the supply, storage and distribution of water for public purposes and all bridges, buildings, engines, materials and things connected therewith or appertaining thereto, and also any adjacent land (not being private property) appertaining to any public tank or well ;(c)all public sewers. and all drains, and sewers, culverts and water courses in or under any public street, or constructed by or for the Corporation along side any public street, and all works, material and things appertaining thereto ;(d)all public lamps, lamp posts and apparatus connected therewith or appertaining thereto ;(e)all land or other property transferred to the Corporation by the Government or acquired by gift, purchase or otherwise fur public purposes ;(f)all public streets, not being land owned by the Government and the pavements, stones and other materials thereof and also trees growing on and erections, materials, implements and things, provided for such streets.
