Section 1(2) in Bangalore Water Supply and Sewerage Act, 1964
(2)Chapters I, II, III and VI of this Act shall come into force at once, and Chapter IV and Chapter V of this Act shall respectively come into force on such [dates] [Chapter 4 came into force w.e.f. 1.12.1964 and Chapter 5 w.e.f. 2.12.1964.] as the State Government may by notification in the official Gazette, appoint.
