Section 128(2) in Bangalore Water Supply and Sewerage Act, 1964
(2)With effect from the date on which Chapter V comes into force, the City of Bangalore Municipal Corporation Act, 1949, shall have effect subject to the following amendments, namely:-(i)in section 184, for the words 'public drains, pipes and drainage works', the words "public surface drains and drainage works connected therewith" shall be substituted;(ii)in section 187,-(a)in sub-sections (1) and (2), for the words "public drain", the words "public surface drain" shall be substituted;(b)sub-sections (3) and (4) shall be omitted;(iii)in sections 188 and 189, for the words "public drain", the words "public surface drain" shall be substituted;(iv)in section 199, the word "water-supply" shall be omitted;(v)in section 368, the words "and supply of water to" and "and water closets, earth closets, privies, ash pits and cess pool in connection with buildings and the keeping of water closets supplied with sufficient water for flushing" shall be omitted.
