Section 125 in Tamil Nadu District Municipalities Act, 1920
125. Vesting of works in municipal councils.
(1)All public water-courses and springs and all public reservoirs, tanks, cisterns, fountains, wells, stand-pipes, and other water-works existing at the time of the coming into force of this Act or afterwards made, laid or erected, and whether made, laid or erected at the cost of the municipal council or otherwise, and also any adjacent land (not being private property) appertaining thereto shall vest in the council and be subject to its control:[Provided that nothing contained in this section shall apply to any work which is, or is connected with, a work of irrigation or to any'' adjacent land appertaining to any such work] [This proviso was added by section 7 of the Tamil Nadu District Municipalities (Second Amendment) Act, 1934 (Tamil Nadu Act IV of 1935)]Notes. - For the Municipalities, Third Grade Municipalities and Town Panchayats within the Chennai Metropolitan Development Area, sections 125 to 135 shall be omitted. As such these provisions will not apply to the Municipalities and Third Grade Municipalities within the Chennai Metropolitan Development Area vide section 85 and Part II of the Schedule to the Chennai Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978).(2)The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for the word 'Provincial' by the Adaptation Order of 1950] may, by notification, limit or define such control or may assume the administration of any public source of water-supply and public land adjacent and appertaining thereto after consulting the municipal council and giving due regard to its objections, if any.
