Section 8 in Bombay Hindu Places of Public Worship (Entry Authorization) Act, 1956
8. Saving of Act XXII of 1955 and other laws. - The provisions of this Act shall not be taken to be in derogation of any of the provisions of the Untouchability (Offences) Act, 1955, or of any other law for the time being in force relating to any of the matters dealt within this Act.
