Subject to any special reservation made by the Central Government, all property of the nature hereinafter in this section specified which has been acquired or provided or is maintained by a [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] shall vest in and belong to that {Subs.by Act 24 of l936, s.69, for "Cantonment Authority ". [Board] and shall be under its direction, management and control, that is to say,-(a)all markets, slaughter-houses, manure and night-soil depots, and buildings of every description;(b)all water-works for the supply, storage or distribution of water for public purposes and all bridges, buildings, engines, materials, and things connected therewith or appertaining thereto;(c)all sewers, drains, culverts and water-courses, and all works materials and things appertaining thereto;(d)all dust, dirt, dung, ashes, refuse, animal matter, filth and rubbish of every kind, and dead bodies of animals collected by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] from the streets, houses, privies, sewers cesspools or elsewhere, or deposited in places appointed by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] for such purpose;(e)all lamps and lamp-posts and apparatus connected therewith or appertaining thereto;(f)all land or other property transferred to the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] [by the Central or a State Government] [Substituted by the A.O. 1937, for "by His Majesty"], or by gift, purchase or otherwise for local public purposes; and(g)all streets and the pavements, stones and other materials thereof, and also all trees, erections, materials, implements, and things existing on or appertaining to streets.
