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[Cites 0, Cited by 0] [Section 129(1)] [Section 129] [Entire Act]

Greater Bengaluru City Corporation -

Section 129(1)(b) in Bangalore Water Supply and Sewerage Act, 1964

(b)for making omissions from, additions to and adaptations and modifications of the rules, bye-laws, notifications and orders referred to in clause (a) of sub-section (1) of section 127 or clause (a) of sub-section (2) of section 127 for purposes of giving effect to the provisions of this Act;