Section 375 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
375. provisions of the Central Act or State enactments.
Transitory provisions.- (1) Any rule, notification, order or appointment,made or issued under the Karnataka Municipal Corporations Act, 1976 (Karnataka of 14of 1977) and Rules made there under or otherwise providing for or relating to any ofthe matters for the furtherance of which this Act is enacted, before the date ofcommencement of this Act and in force on the date of commencement of this Act, to
