(4)All drains and ventilation shifts, pipes and all appliance and fittings connected with the drainage works constructed or set up out of the Municipal Fund of a Municipality in or upon the premises, not belonging to the Municipality, whether: -(a)Before or after the commencement of this Act; and(b)For the use of the owner or occupier of such premises or not, shall, unless the Municipality has otherwise determined, or does at any time otherwise determine, vest and be deemed always to have vested in the Municipality.
