Section 38 in New Town, Kolkata Development Authority Act, 2007
38. Vesting of property.
- NotWithstanding anything contained in any other law for the time being in force, the movable and immovable propertieS of the following categorises within the limits of New Town, Kolkata shall vest in the Development Authority, unless the State Government otherwise directs by a notification in the Official Gazette:-(a)all vested public lands not belonging to any Government Department or the statutory body or corporation;(b)all public tanks, streams, reservoirs and wells;(c)all public markets and slaughter house;(d)all public sewers and drains, channels, tunnels; culverts and water courses in, alongside or under; any street;(e)all public streets and pavements stones and other materials, 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 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 and liquid wastes collected on public street or public place, including dead animals and birds;(k)all stray animals not belonging to any private persons.
