Cantonments Act, I924

108.Property:-

Subject to any special reservation made by the Central Government {The words " or the L.G." were rep., ibid.}, all property of the nature hereinafter in this section specified which has been acquired or provided or is maintained by a {Subs.by Act 24 of l936, s.69, for " Cantonment Authority ".}[Board] shall vest in and belong to that {Subs.by Act 24 of l936, s.69, for " Cantonment Authority ".} [Board] and shall be under its direction, management and control, that is to say,-

(a) all markets, slaughter-houses, manure and night-soil depots, and buildings of every description;

(b) all water-works for the supply, storage or distribution of water for public purposes and all bridges, buildings, engines, materials, and things connected therewith or appertaining thereto;

(c) all sewers, drains, culverts and water-courses, and all works materials and things appertaining thereto;

(d) all dust, dirt, dung, ashes, refuse, animal matter, filth and rubbish of every kind, and dead bodies of animals collected by the {Subs.by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] from the streets, houses, privies, sewers cesspools or elsewhere, or deposited in places appointed by the {Subs.by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] for such purpose;

(e) all lamps and lamp-posts and apparatus connected therewith or appertaining thereto;

(f) all land or other property transferred to the {Subs.by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] {Subs.by the A.O.1937, for " by His Majesty ".} [by the Central or a State Government], or by gift, purchase or otherwise for local public purposes; and

(g) all streets and the pavements, stones and other materials thereof, and also all trees, erections, materials, implements, and things existing on or appertaining to streets.

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