Section 221(4) in Karnataka Municipal Corporations Act, 1976
(4)All sewers and ventilation-shafts, pipes and all appliances and fittings connected with the sewerage works constructed, erected or set up out of the funds of the corporation in or upon premises not belonging to the corporation whether,-(a)before or after the date on which a corporation is established under this Act, and(b)for the use of the owner or occupier of such premises or not, shall, unless the corporation has otherwise determined, or does at any time otherwise determine, vest in the corporation.
