Section 128(1) in Bangalore Water Supply and Sewerage Act, 1964
(1)With effect from the date on which Chapter IV comes into force, the City of Bangalore Municipal Corporation Act, 1949, shall have effect subject to the following amendments, namely:-(i)sections 171, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181 and 182 shall be omitted;(ii)in section 367, -(a)in clause (5), for sub-clause (a), the following sub-clause shall be substituted, namely:-"(a) for the use of public tanks, wells, conduits or other works for the use of water therefrom;" and sub-clauses (c), (d), (e), (f), (g), (h) and (i) shall be omitted:(b)in clause (7), in sub-clause (e), the words "closed cesspools and" shall be omitted and in sub-clause (f), the words "pipes or" shall be omitted.
