Section 102 in Arunachal Pradesh Municipal Act, 2007
102. Vesting of property.
- Notwithstanding anything contained in any other law for the time being in force, the movable and the immovable properties of the following categories within the limits of a municipal area, not belonging to any Government department or statutory body or corporation, shall vest in the Municipality, unless the State Government directs otherwise by notification, namely:-(a)all vested public lands not belonging to any Government department or statutory body or corporation,(b)all public tanks, streams, reservoirs, and wells,(c)all public markets and slaughterhouses,(d)all public sewers and drains, channels, tunnels, culverts and watercourses, alongside, or under, any street,(e)all public streets and pavements, and stones and other materials thereon, and also trees on such public streets or pavements not belonging to any private individual,(f)all public parks and gardens, including squares and public open spaces,(g)all public ghats on rivers or streams or tanks,(h)all public lamps, lamp-posts and apparatus connected therewith, or appertaining thereto,(i)all public places for disposal of the dead, excluding those governed by any specific law in this behalf,(j)all solid wastes collected on a public street or public place, including dead animals and birds, and(k)all stray animals not belonging to any private person.
