- Notwithstanding anything contained in any other law for the time being in force, the movable and immovable properties of the following categories within the limits of a municipal area shall vest in the Municipality, 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 statutory body or corporation;(b)all public tanks, streams, reservoirs, and wells;(c)all public markets and slaughter houses:(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 thereof, 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 on 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 a public street or public place, including dead animals and birds:(k)all stray animals not belonging to any private persons.
