Section 9 in Telangana Indebted Agriculturists, Landless Labourers and Artisans (Temporary Relief) Act, 1976
9. Act to override other laws, contracts, etc.
- The provisions of this Act shall have effect notwithstanding anything, inconsistent therewith contained in the Andhra Pradesh (Andhra Area) Tenants and Ryots Protection Act, 1949 (Act XIV of 1949) or in the Code of Civil Procedure, 1908 (Central Act 5 of 1908) or in any other law for the time being in force, or any custom, usage or contract, or decree or order of a court or other authority.
