Section 128(3) in Bangalore Water Supply and Sewerage Act, 1964
(3)Notwithstanding the amendments to the provisions of the City of Bangalore Municipal Corporation Act, 1949, by sub-section (1) or sub-section (2), the property tax payable to the Corporation as water tax or sanitary cess shall continue to be payable to the Corporation in respect of the year for which such tax or cess would have been payable before the coming into force of Chapter V of this Act.
