(1)Notwithstanding anything contained in any other law for the time being in force, the movable and immovable properties of the following categories within the limit of the municipal area of a Municipality shall, unless the Government, by notification, otherwise directs, vest in the Municipality constituted for such area, namely: -(a)All public and common lands not belonging to any Government Department or statutory body or corporation;(b)All public tanks, streams, reservoirs and wells;(c)All public markets and slaughterhouse;(d)All public sewers and drains, channels, tunnels, culverts and watercourses in, alongside or under any street;(e)All public streets and pavements including street parking areas, stones and other materials thereof and also trees on public streets or pavement not belonging to any private individual;(f)All public parks and gardens, including squares and public open spaces;(g)All public ghats on rivers or streams or tanks;(h)All public lamps, lampposts and apparatus connected with or appertaining thereto;(i)All public places for disposal of the dead excluding those governed by any specific law in this behalf'(j)All lands or other properties transferred to the Municipality by the Government or acquired by gift, purchase or otherwise for public purposes;(k)All solid and liquid wastes collected or lying on a public street or public place, including dead animals and birds; and(l)All stray animals not belonging to any private individual.
