Cantonments Act, 1924
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.
