Section 88(1) in New Town, Kolkata Development Authority Act, 2007
(1)All public tanks, reservoirs, cisterns, wells, tube-wells, aqueduct, Conducts, tunnels, pipes, taps and other water-works, whether made, led or erected at the cost met from the Development Fund or otherwise, and all bridges, buildings, engines, works, materials and things, connected therewith or appearing thereto and any adjacent land (not being private property) appertaining to any public tank, which is situated within the area of New Town, Kolkata, shall west in the Development Authority.
