Section 181(1) in The Asansol Municipal Corporation Act, 1990.
(1)All streets and public places, squares, parks, and gardens not being the property of, and kept under the control of Government of the Board of Trustees for the Improvement of Asansol including the soil, sub-soil and the side-drains, foot ways, pavements, trees, stones and other materials, implements and other things provided for such streets and other public places, which are situated in Asansol shall vest in the Corporation.
