- Notwithstanding anything contained in any other law for the time being in force, the moveable and immoveable 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 public land, not belonging to Central or State Government Department or statutory body ;(b)all public tanks, streams , reservoirs, and wells(c)all public markets and slaughter houses;(d)all public sewers, drains, channels, tunnels, culverts and water courses in, alongside, or under any street ;(e)all public streets and pavements, bus, taxi or rickshaw stands or other parking or transportation terminals, 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 that including those govern by any specific law in this behalf;(j)all solid and liquid wastes collected on public street or public place, including dead animals and birds ;(k)all stray animals not belonging to any private persons :Provided that the State Government may by notification withdraw any public street, square, park, garden or transportation terminal and transfer to an agency for a limited period for development and maintenance in the public interest.
