Section 88 in New Town, Kolkata Development Authority Act, 2007
88. Public tanks, sub-soil water, etc., to vest in the Development Authority.
(1)All public tanks, reservoirs, cisterns, wells, tube-wells, aqueduct, Conducts, tunnels, pipes, taps and other water-works, whether made, led or erected at the cost met from the Development Fund or otherwise, and all bridges, buildings, engines, works, materials and things, connected therewith or appearing thereto and any adjacent land (not being private property) appertaining to any public tank, which is situated within the area of New Town, Kolkata, shall west in the Development Authority.(2)All rights over the sub-soil water resources within the area of New Town, Kolkata shall west in the Development Authority.
