Section 18 in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994
18. [ [Sustituted by Talcher Thermal Power Station (Acquisition and Transfer) Amendment Act, 1995]
The Provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in the Code of Civil Procedure, 1908 (Act 5 of 1908), the Transfer of Property Act, 1882 (Act 4 of 1982) and the Registration Act, 1908 (Act 16 of 1908), or in any other State law for the time being in force, or in any instrument having effect by virtue of nay of the said laws, other than this Act, or in any decree or order of any court, tribunal or other authority.]
