Section 129(1) in Bangalore Water Supply and Sewerage Act, 1964
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force, the State Government may, by order published in the official Gazette, make such provisions as appear to it to be necessary or expedient,-(a)for bringing the provisions of this Act into effective operation;(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;(c)for removing difficulties arising in connection with the transition to the provisions of this Act including difficulties in the construing of references to the Corporation or other authorities in any law;(d)for authorising the continued carrying on for the time being by the Board of services and activities carried on by the Corporation; and(e)so far as it appears necessary or expedient in connection with any of the matters aforesaid, for varying the powers or jurisdiction of any authority and empowering other authorities to exercise such jurisdiction as may be specified in such order.
