Section 17 in Digha Acquired Land Settlement Act, 2010
17. Overriding effects and Savings.
(1)The provisions made under this Act, in case of any conflict/contradiction with the provisions made under the Land Acquisition Act, 1894, Transfer of Property Act, 1882, Bihar State Housing Board Act, 1982 and/or any other laws/rules/regulations for the time being in force, shall have the overriding effect:(2)Provided that in any other law/rule for the time being inforce, any order, notification circular, schemes, resolution made/issued in regard to the acquired land prior to enforcement of this Act, so far as it is not inconsistent with this Act, shall continue to be in force and shall be deemed to have been made/issued or passed under the provisions of this Act.
