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[Cites 0, Cited by 0] [Section 127(1)] [Section 127] [Entire Act]

Greater Bengaluru City Corporation -

Section 127(1)(a) in Bangalore Water Supply and Sewerage Act, 1964

(a)any appointment, notification, order, scheme, rule, bye-law, form or notice made or issued, and any licence or permission granted under the City of Bangalore Municipal Corporation Act, 1949, in so far as it relates to the water supply undertaking, shall continue in force and be deemed to have been made, issued or granted under the provisions of this Act, unless and until it is superseded by any appointment, notification, order, scheme, rule, regulation, form or notice made or issued or any licence or permission granted under the provisions of this Act;